Section 18(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(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 particulars of any notice required or authorised to be given under this Act and the manner in which it may be served ;(b)the holding of inquiries under this Act;(c)the procedure to be followed in taking possession of public land ;(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which an appeal may be preferred and the procedure to be followed in appeals ; and(f)any other matter which is required to be, or may be, prescribed.
