Section 16 in Waste Lands (Requisitioning and Utilisation) Act, 1952
16. Power to make rules.
(1)The Stale Government may make [rules] [For rules made in exercise of (he power conferred by this seel ion, see Notification No. 216 SL. Ref. dared the 2nd February, 1953, of the Land and Land Revenue Department, published in the Calcutta Gazette, dated the 19th February. 1953. Part I. Pace 505.] for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner in which public notice referred to in sub-section (2) of section 3, shall be given;(b)the manner in which a notice under sub-section (3) of section 10 shall be published;(c)the authority to whom an appeal under sub-section (i) of section 11 may be made;(d)the procedure to be Followed in appeals under section 11 and the period of limitation for such appeals;(e)entering upon any property (not being a homestead or a place of worship) and surveying such property for the purpose of determining any question or matter necessary to decide, for carrying out the purposes of this Act;(f)any other matter required to be prescribed.
