Section 16 in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
16. Power to make rules. -
(1)The State Government may 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 fees, if any, payable for petitions of appeal under section 10 and the procedure to be followed in such appeal,(b)all or any of the matters which, under any provision of this Act, may be or are required to be prescribed or provided for by rules.
