Section 344 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
344. Rules in general.
(1)Every power to make rules given by this Act shall be deemed to include the powers to provide for-(a)imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;(b)the procedure to be followed in [suits, applications appeals and other proceedings including proceedings for review or revision] [Substituted by U.P. Act No. 4 of 1969.] under this Act, in cases for which no specific provision has been made therein;(c)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer and authority;(d)the time within which [suits] [Inserted by U.P. Act No. 20 of 1954.], applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made therein;(e)the fees to be paid in respect of [suits] [Inserted by U.P. Act No. 20 of 1954.], appeals and applications under this Act, in cases for which no specific provision in that behalf has been made therein;(f)the application of the provisions of the Indian Limitation Act, 1908 (X of 1908) to suits applications, appeals and proceedings under this Act;(g)the delegation of powers conferred by this Act on the State Government or any other authority, officer or person; and(h)the transfer of proceedings from any authority or officer to another.(2)[ All rules made under this section shall as soon as may, after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days comprised in its one session or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two 1 louses of the Legislature may during the said period agree to make, so however, that any such modification annulment shall be without prejudice to the validity of anything previously done thereunder.] [Substituted by U.P. Act No. 30 of 1975.]
