Section 105 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
105. Power to make rules.
(1)The State Government may make 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 procedure for determining the religious or charitable nature of a waqf, trust or endowment;(b)the form and the procedure in which application shall be filed under Section 79;(c)the form of the affidavit under Section 82 and the manner of its filing;(d)the form of general notice to be published under Section 85;(e)the form and the procedure in which the objections shall be filed under Sections 85 and 86;(f)the procedure to be followed in the hearing and disposal of objections under Section 88;(g)the manner of determining the management charges to be allowed under Section 89;(h)the procedure of the enquiry under Section 90;(i)the form and manner in which the statements under Sections 92 and 93 shall be prepared; and(j)the matters which are to be and may be prescribed.
