Section 46(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form of return, and particulars to be given therein under section 12;(b)the form of public notice to be given under sub-section (1), and the form containing particulars to be furnished under clause (c) of sub-section (3) of section 17;(c)rules to be made for granting land vesting in Government under section 27;(d)rules to be made for the purposes of section 28;(e)the circumstances under which and the conditions subject to which sanction may be given under section 29;(f)[* * * * *] [Clause (f) was deleted by Maharashtra 21 of 1975, Section 32.](g)generally, for the guidance of officers in all matters connected with enforcement of this Act.
