Section 13(1) in Kerala Land Conservancy Act, 1957
(1)The Government may make rules or orders, either generally or in any particular instance,-(a)regulating the rates of assessment under section 8 (1);(b)regulating the imposition of prohibitory assessment under section 8 (2) ;(c)declaring that any particular land or class of lands shall not be open to occupation;(d)regulating the service of notices under this Act;(e)regulating the manner in which the powers of the Collector under this Act may be exercised; and(f)generally to carry out the provisions of this Act.Such general rules or orders shall be made only after previous publication in the Gazette.
