Section 24(2) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any or the following matters, namely:-(a)the procedure to be followed by the competent authority in making inquiries under section 3 or section 6;(b)the procedure to be followed in arbitration proceedings and appeals under this Act;(c)the principles to be followed in determining the amount of compensation, method of payment and conditions of such compensation;(d)the principles to be followed in apportioning the cost of proceeding before the arbitrator and an appeal under this Act;(e)the manner of service of notices and orders;(f)rent and its recovery; and(g)any other matter which has to be or may be prescribed.
