Section 50(2) in The M.P. Accommodation Control Act, 1961
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the form and manner in which, and the period within which, an application may be made to the Rent Controlling Authority;(b)the manner in which a Rent Controlling Authority may hold an inquiry under this Act;(c)the powers of the Civil Court which may be vested in a Rent Controlling Authority;(d)the manner of service of notices under this Act;(e)any other matter which has to be, or may be, prescribed.
