Section 82 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
82. Rules.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules, for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matter :-(a)[ the other pursuits to be prescribed under clause (2A) of section 2; [These clauses were substituted for the original clauses (a) and (b) by Bombay 13 of 1956, Section 43(1).](b)the other factors to be prescribed under section 7 and section 9;(bb)the manner in which the value of crop share or produce shall be determined under section 9C.];(c)the penalty to be recovered under section 10 [or to be inflicted under sub-section (i) of section 13;] [These words, brackets and figures were inserted by Bombay 13 of 1956, Section 43(2).](d)[ the manner of verifying the surrender of a tenancy under section 15;] [This clause was substituted for the original, by Bombay 13 of 1956, Section 43(3).](e)the fees to be paid for the grant of a certificate and the form of such certificate under sub-section (3) of section 17;(ee)[ the manner of making record of rights relating to sites and houses hereon under sub-section (1), and the fee to be paid and the form of certificate, under sub-section (6) of section 17B;] [This clause was inserted, by Bombay 13 of 1956, Section 43(4).](f)the manner and the form in which a receipt is to be given by the landlord under section 26;(g)[ the manner of apportionment of rent under section 31D; [These clauses were inserted, by Bombay 13 of 1956, Section 43(5).](ga)the rules subject to which a tenant shall be entitled to choose the area and location under section 32C];(gaa)[ the manner of giving intimation under sub-section (1A) of section 32F and sub-section (1A) of section 32O] [This clause was inserted by Bombay 38 of 1957, Section 37(1).];(gb)the form of public notice under sub-section (1), and the manner of recording statement under sub-section (2), of section 32G;(gc)the form of certificate to be issued under sub-section (1) of section 32M;(gd)the manner of referring a question for decision under sub-section (3) of section 32Q;(h)the terms and conditions for exchange of lands and the form of certificate to be issued under section 33;(hh)[ the period within which and the manner in which particulars of land are to be furnished to Mamlatdar under section 34A] [This clause was inserted, by Bombay 38 of 1957, Section 27(2).];(ha)[ other factors to be taken into consideration for determining reasonable rent under section 43B] [This clause was inserted by Bombay 31 of 1956, Section 43(6).];(i)the manner of determining debts and liabilities under section 52;(j)the manner of notifying liquidation scheme sanctioned under section 56;(k)the conditions subject to which permission to acquire land or interests therein may be granted under section 63;[(k-1) the rules subject to which the Collector may impose penalty under sub-section (4) of section 63-IA] [Clause (k-1) was inserted by Maharashtra 28 of 1994, Section 3.];(ka)[ other factors to be taken into consideration for determining reasonable price under section 63A; [These clauses were inserted by Bombay 31 of 1956, Section 43(7).](kb)the manner in which an offer shall be made and the form in which notice shall be given under section 64;](l)the manner of making inquiry to determine the value of the estate, land or interest acquired and any other matter to be taken into consideration in determining the value under section 66;(la)[* * *] [Clause (la) was deleted by Maharashtra 41 of 1966, Section 334 (Schedule K).](m)the other functions of the Tribunal under section 68;(n)the other powers of the Tribunal under section 69;(o)the other procedure to be followed by the Mamlatdar and Tribunal under section 72;(p)the value of the court-fee stamp payable on an application to the Mamlatdar or Tribunal or on an application or appeal to the Collector or [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] under section 77;(pp)[ the manner of disposal of land under sub-section (3) of section 84B] [This clause was inserted by Bombay 38 of 1957, Section 27(3).];(pa)[ the manner of grant of land under section 84C] [This clause was inserted by Bombay 13 of 1956, Section 43(9).];(pb)[ the period within which and the form in which an application under section 88C shall be made and the form of certificate to be issued under that section] [This clause was inserted by Bombay 38 of 1957, Section 27(4).];(q)any other matter which is or may be prescribed under this Act.(3)Rules made under this section shall be subject to the condition of previous publication in the Official Gazette.(4)[ All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible 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 and publish in the Official Gazette.] [Sub-section (4) was inserted by Maharashtra 9 of 1961, Section 28.]
