Section 37(2) in The Punjab Bhudan Yagna Act, 1955
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules -(a)prescribing the area of land for purposes of clause (f) of section 2;(b)prescribing the form of declaration under sub-section (1) of section 17 for submitting a declaration to make a gift of land;(c)prescribing the form of notice under sub-section (3) of section 17 calling upon persons to show cause why a gift of land should not be accepted;(d)stating other grounds under item (iv) of sub-section (9) of section 17 for rejecting the offer to make a gift; and(e)prescribing other particulars under clause (f) of sub-section (1) of section 21.
