Section 221(2) in The M.P. Land Revenue Code, 1959
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)prescribing the minimum area of land to be held by the persons making an application under sub-section (1) of Section 206;(b)providing for the particulars to be contained in any application made under Section 206;(c)providing for the procedure to be followed by the Consolidation Officer in dealing with applications for the consolidation of holdings and for the appointment and constitution of any Advisory Committee or Panchayat to assist the Consolidation Officer in the examination or preparation of the scheme;(d)for determining the compensation to be paid in cases falling under sub-section (3) of Section 209;(e)for regulating the assessment of costs under Section 215;(f)for determining the market or productive value of the different holdings and lands brought under any scheme of consolidation;(g)for the guidance of the Consolidation Officer in respect of the transfer of encumbrances and leases under Section 220; and(h)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Chapter.
