Section 42(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Without prejudice to the generality of the foregoing power, the State Government may make rules to provide for-(a)the interest which may be payable, on a mortgage debt from the date of resumption;(b)the disposal of suits and proceedings relating to Jagir-land resumed under this Act pending in any Court and stayed under this Act;(c)the terms and conditions subject to which a Jagirdar shall be entitled to retain possession of his private wells, trees in abadi, buildings groves and orchards;(d)the form in which a statement of claim may be filed under Section 13;(e)the condition subject to which interim compensation may be given;(f)the instalments in which and the manner in which the compensation may be paid under this Act;(g)the manner in which the Land Reform Commissioner or the Tahsildar may hold an inquiry under this Act;(h)the terms and conditions subject to which any rent free grantee, non-occupancy or gairhaqdar tenant may hold any Jagir-land or any other person may hold groves in such land under this Act;(i)the mode of service of any notice or document to be served under this Act;(j)the court-fees and process fees payable under this Act;(k)the manner in which the gross income from mines and minerals worked by the Jagirdar himself may be calculated;(l)any other matter which is to be or may be prescribed under this Act.
