Section 76(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the manner of service of notice under this Act;(b)the manner of giving reasonable opportunity or of adducing evidence under this Act.(c)the place at which and the manner in which the draft statement under sub-section (5) of section 9 and the final statement under section 11 or section 13 may be published.(d)the manner or service of a copy of the final statement under section 11 or section 13;(e)the manner of publication of a proclamation under clause (a) of sub-section (2) of section 17;(f)the manner in which the draft assessment roll may be published under sub-section (3) of section 24;(g)the manner of apportionment of the amount payable under this Act among the persons claiming interest in such amount;(h)the procedure to be followed by the authorised officer under this Act;(i)the manner in which, and the officer by whom, fair rent shall be ascertained for the purpose of this Act;(j)the circumstances under which, and the conditions subject to which, and the authority or officer before whom, any amount payable under this Act may be kept in deposit;(k)the manner of payment of the amount so deposited to the persons entitled thereto;(l)the manner of communicating to the party concerned every decision or order in any proceeding against which an appeal or revision is provided for by this Act; and(m)any other matter which is to be or may be prescribed or provided for by rules made under this Act.
