Section 47(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power the Government may make rules, providing for-(a)the manner of publication under sub-section (2) of section 4;(b)the manner of giving public notice under sub-section (3) of section 5;(c)village records in which fragments shall be entered under sub-section (1) of section 6;(d)the manner of choosing by lot under clause (b) of sub-section (2) of section 9;(e)the manner of publication of the intention to make a scheme under section 15;(f)the statements, records and maps to be included in the scheme of consolidation and the procedure and other matters to be observed in the preparation of the scheme under section 16;(g)the manner of publication under sub-section (2) of section 18 of a declaration made under sub-section (1) of the said section;(h)the manner of publication of a draft scheme of consolidation of holdings under sub-section (1) of section 20;(i)the manner of publication of a scheme under sub-section (1) of section 22 on its being confirmed;(j)the manner in which a person may be evicted under sub-section (3) of section 22;(k)the manner in which compensation re-coverable from an owner shall be deposited by him under sub-section (4) of section 22;(I)the manner in which right of holding may be allotted under sub-section (5) of section 22;(m)the form in which a certificate shall be granted under section 25;(n)the manner of assessing the cost of consolidation of holdings under section 26;(o)the period within which an application shall be made under clause (b) of sub-section (2) of section 28;(p)the guidance of the Consolidation Officer and other officers and persons in respect of transfer of a mortgage, debt or other encumbrance under sub-section (1) of section 31;(q)the manner of putting any mortgagee or other encumbrancer into possession under sub-section (3) of section 31;(r)the conditions in accordance with which holdings may be transferred under clause (a) of section 34;(s)the manner of publication of a draft variation under sub-section (1) of section 35;(t)the manner in which the area and assessment (including water-rate, if any) of each reconstituted holding or part of such holding shall be determined;(u)the manner in which corrections shall be made in the Record of Rights in accordance with a scheme of consolidation;(v)the manner in which the Village Committee shall be constituted under section 42 and the other duties and functions of that Committee;(w)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Act;(x)any other matter which is to be or may be prescribed.
