Section 35(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)[ * * *] [ Clauses (b), (c) and (d) were deleted by Bombay 64 of 1959, Section 12.](c)[ * * *] [ Clauses (b), (c) and (d) were deleted by Bombay 64 of 1959, Section 12.](d)[ * * *] [ Clauses (b), (c) and (d) were deleted by Bombay 64 of 1959, Section 12.]
