Section 15 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
15. Rule-making power.
(1)[State Government] [Substituted by the A.I.O. 1950 for ] may make rules for the purposes of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the appointment, function and jurisdiction of Compensation Officers and Requisitioning Authorities;(b)the conduct and hearing of references that may be made to Compensation Officer and the procedure to be followed by such officer;(c)the form of notices to be given and the mode of their service.
