Section 107(2) in Haryana Urban Development Authority Act, 1977
(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 levy of fee on a memorandum of appeal under sub-section (5) of Section 81.(b)the procedure to be followed by the Chairman in the determination of betterment charge, and the powers that it shall have for that purposes;(c)any other matter which has to be, or may be, prescribed by rules.
