Section 11(2) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
(2)Without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely:-(a)the particulars which an application to be made under subsection (1) of section 5 shall contain;(b)the authority to which an appeal may be filed under subsection (1) of section 6, the form in which such appeal may be filed and the particulars which such appeal contain:(c)any other matter which is required to be or may be prescribed.
