Section 14 in Meghalaya transfer of Land (Regulation) Act, 1971
14. Power to make rules.
- (i) The Government of Meghalaya may, by notification make rules to carry out the purposes of this Act.(ii)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:-(a)the form and manner in which applications for sanction of the competent authority may be made under this Act and the fees payable therefore;(b)the procedure to be followed by the competent authority in the disposal of applications under this Act;(c)the particulars to be furnished in respect of registrations under Section 7;(d)any other matter which may be prescribed.
