Section 240M in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240M. Power to make rules.
(1)The State Government may make the rules for the purpose of carrying into effect the provisions of this chapter.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the method of calculating rents and other dues mentioned in Clauses (b) and (c) of Section 240-B;(b)the disposal of suits and proceedings stayed under this chapter;(c)the form and the manner in which the compensation statement under Section 240-F, shall be prepared;(d)the manner in which the Compensation Officer shall refer the objections to competent court of the District Judge under Section 240-H;(e)the principles to be followed in determining the hereditary rates in areas where such rates arc not already determined;(f)the time within which applications may be presented under this Act in cases for which no specific provision in that behalf has been made herein;(g)the application of the provision of the Indian Limitation Act, 1908, to applications and proceedings under this Act;(h)the fees to be paid in respect of applications under this Act, in cases in which no specific provision in that behalf has been made therein;(i)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority;(j)the transfer of proceedings from one authority or officer to another officer or authority;(k)the procedure to be followed in application and other proceedings under this Act, in cases in which no specific provision has been made therein; and(l)the matters which are to be or may be prescribed.
