Section 257(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)in particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely;(i)the fees payable under this Act;(ii)Omitted.(iii)the attestation of leases, counterparts and agreements;(iv)Omitted.(v)any matter which under any provisions of this Act, is required to be or may be, prescribed, or for which, by any such provision, rules are required to be, or may be, made by the State Government.
