Section 12(2) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(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 an application for determination of compensation may be made by an ala malik.(b)the form of notice and the manner in which notice may be served under this Act;(c)the manner in which inquiries may be held under the Act;(d)the manner in which compensation may be paid;(e)the manner in which applications for review or revision may be filed;(f)any other matter which has to be, or may be, prescribed.
