Section 12(2) in Maharashtra Government Premises (Eviction) Act, 1956
(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 forms of notices and the other manner in which they may be served;(aa)[ the holding of inquiries under this Act;] [Clause (aa) was inserted by Bombay 62 of 1959, Section 9(a).](b)the procedure to be followed in taking possession of Government premises;(c)the manner in which damages for unauthorised occupation may he assessed [and the principles which may be taken into account in assessing such damages] [These words were added by Bombay 62 of 1959, Section 9(a).];(d)the manner in which appeals may be preferred and the procedure to be followed in appeals;(e)any other matter which has to be or may be prescribed.
