Section 10(2) in Tamil Nadu Inams (Assessment) Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)The determination of the assessment leviable under this Act in respect of unsurveyed land;(b)The classification of lands as wet, manavari or dry, for the purpose of fixing the rate of assessment leviable under this Act;(c)The procedure to be followed by the Collector and the District Collector in inquiries and appeals under this Act;(d)The manner of publication of the notifications under section 3, subsections (2) and (3)[and section 3-A, sub-section (2) and (3)] [Added by section 4(H) of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961).].
