Section 27M in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
27M. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provision of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)providing for the appointment and constitution of an Advisory Committee or Panchayat to assist the Consolidation Officer in examination or preparation of the scheme;(b)for determining the compensation to be paid in cases falling under sub-section (2) of Section 27-C;(c)for determining the market or productive value of the different holdings and lands brought under any scheme of consolidation,(d)for the guidance of the Consolidation Officer in respect of the transfer of encumbrances and leases under Section 27-L, and(e)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Chapter.(3)All rules made under this Section shall be subject to the provisions of sub-sections (3) and (4) of Section 36.
