Section 14 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
14. Power to make rules.
(1)The State Government may make rules to carry out the objects of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the procedure to be followed in arbitration under this Act;(b)the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal;(c)the principles to be followed in determining the mode of fixing and the mode of payment of compensation as respects different classes of or different descriptions of interests held in lands;(d)the manner in which deduced rent in respect of non-saleable lands is to be calculated and what multiple of such deduced rent shall be the market value of such lands.
