- [(1)] [Section 89 was renumbered as sub-section (1) of that section by Gujarat 1 of 1962, section 11 (w.e.f. 10-12-1962).] The [[State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, from time to time by notification in the [Official Gazette] [These words were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.] and after previous publication make rules as to all or any of the following matters:-(i)the manner of framing and revising the Record of rights,(ii)the proceedings of any officer who under the provisions of this Part is required to take action in any matter,(iii)and generally to carry out the provisions of this Part.(2)[ All rules made under this section shall be laid for not less than thirty days before the House of the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(3)Any modifications made by the State Legislature shall be notified in the Official Gazette and shall thereupon take effect.] [Sub-sections (2) and (3) were inserted by Gujarat 1 of 1962, section 11 (w.e.f. 10-12-1962).]
