133. Power to make rules.-

(1) The Administrator may, by notification in the Official Gazette, make rules for carrying out the purposes of this Part.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-

(a) the form of notices to be issued under this Part and the manner of their service;

(b) the manner of holding inquiries under this Part;

(c) the circumstances in which and the period for which land used for agricultural purposes may be left uncultivated;

(d) the conditions subject to which lands may be leased by the deputy commissioner under section 107;

(e) the form of applications to be made under this Part, the authorities to whom they may be made and the procedure to be followed by such authorities in disposing of the applications;

(f) the determination of the value of the produce of land, the profits of agriculture, and the rental values of land, for the purposes of this Part;

(g) the time and manner of payment of rent by the tenant;

(h) the form of receipt for rent to be given by the landowner;

(i) the factors to be taken into account in determining reasonable rent for land and in commuting rent in kind into money rent;

(j) the nature and the extent of relief to the tenant in cases of suspension or remission of land revenue by the Government;

(k) the determination of compensation for improvements to tenants who are evicted from land;

(l) the grant of permission to surrender land;

(m) the determination of the amount of compensation payable to the landowner in respect of the non-resumable lands of tenants;

(n) the form of certificates to be granted to tenants;

(o) the determination of the price to be paid by tenant for land in respect of which the first option to purchase is exercised;

(p) any other matter which is to be or may be prescribed.

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