(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality or foregoing powers, such rules may provide for-(a)the documents to be filed with the Bhoodan Yagna Danpatra;(b)the nature, scope and manner of the inquiries under this Act;(c)the procedure for filing objections, their registration, hearing and disposal;(d)the manner and mode of service of notices under this Act;(e)the procedure relating to confirmation or supersession and cancellation of Bhoodan Yagna Danpatra;(f)the particulars to be shown in the list of lands prepared by the Collector; and(g)any other matter which is required to be or may be prescribed.
