Section 46(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950] Government may make rules providing for -(a)the manner of publication under sub-section (2) of section 4, sub-section (1) of section 14, [-] [The words 'sub-sections (1) and (2) of' omitted by Punjab Act 25 of 1962] section 19, sub-section (4) of section 20 and sub-section (1) of section 21 ;(b)the manner of giving public notice under sub-section (3) of section 5;(c)the manner of giving notice under sub-section (2) of section 6 ;(d)the procedure to be followed in the preparation of the scheme under section 14 ;(e)the manner in which the area is to be reserved under section 18 and the manner in which it is to be dealt with and also the manner in which the village abadi is to be given to proprietors and non-proprietors (including scheduled castes, Sikh backward classes, artisans and labourers) on payment of compensation or otherwise ;(f)the manner in which compensation recoverable from any person under sub-section (3) of section 23 shall be deposited by him.(ff)[ the fees to be paid in respect of appeals and applications made under this Act, the documents which shall accompany such appeals and applications and the period within which application shall be filed ;] [Clause (ff) inserted by Punjab Act 20 of 1959](g)the guidance of the Consolidation Office in respect of the transfer of a lease, mortgage or other encumbrance under section 26 ;(h)the manner in which the area of assessment (including water-rate, if any) of each reconstituted holding and tenancy shall be determined ;(i)the appointment of guardians ad litem for minors ;(j)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Act ; and(k)any other matter which is to be or may be prescribed.
