Section 56(3) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(3)The power to make rules given by this Act shall be deemed to include the powers to provide for-(i)imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;(ii)the procedure to be followed in application, suits or other proceeding under this Act, in cases for which no specified provisions has been made herein;(iii)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority;(iv)the time within which applications and appeals and applications under this Act, in cases for which no specific provision in that behalf has been made herein;(v)the fees to be paid in respect of suits, appeals and applications under this Act, in cases for which no specific provision in that behalf has been made herein;(vi)the application of the provisions of the Limitations Act, 1963, to suits, applications, appeals and proceedings under this Act;(vii)the delegation of powers conferred by this Act on the State Government or any other authority, officer or person; and(viii)the transfer of proceedings from one authority or officer to another.
