Section 33 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
33. Power to make rules.
(1)The State Government may, by notification, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the composition of Advisory Committee, regulation of its business, allowance or fees to be paid to members and matters incidental thereto under Section 9;(b)the manner of obtaining previous permission under sub-section (1) of Section 11;(c)the fees which shall be paid on memorandum of appeal under sub-section (1) of Section 13 and sub-section (5) of Section 22 and an application for revision under Section 30, and the nature and description of stamps for payment of such fees;(d)restrictions subject to which land in an abadi site in affected zone shall be acquired under sub-section (3) of Section 17;(e)acquisition of land from holdings in a benefited zone or any village or area under sub-section (4) of Section 17;(f)manner and form in which declaration be made under sub-section (1) of Section 18;(g)manner in which compensation payable shall be apportioned under Section 19;(h)public utilities, amenities and services to be provided to new abadi or in the extension of existing abadi under clause (1) of sub-section (1) of Section 21;(i)the conditions subject to which land shall be granted to displaced person under Section 24;(j)any other matter which is required to be or may be prescribed.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
