Section 44(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules providing for,-(a)the manner of publication under sub-section (2) of section 4, sub-section (1) of section 14, sub-sections (1) and (2) of section 19, sub-section (4) of section 20 and sub-section (1) of 21;(b)the manner of giving public notice under sub-section (3) of section 5;(c)the manner of giving notice under sub-section (2) of section 6;(d)the procedure to be followed in the preparation of the scheme under sub-section (2) of section 14 with particular reference to the allotment of land to tenants, sub-tenants and landless tenants;(e)the manner in which area is to be reserved under section 18 and the manner in which it is to be dealt with;(f)the manner in which the compensation recoverable from any person under sub-section (3) of section 23 shall be deposited by him;(g)the guidance of Consolidation Officer in respect of the transfer of a lease, mortgage or other encumbrance under section 25;(h)the manner in which the area and assessment of land revenue or rent (including water rate, if any) of each re-constituted holding shall be determined;(i)the appointment of guardians ad litem for minors;(j)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Act; and(k)any other matter which is to be or may be prescribed.
