(2)In particular, and without prejudice to the generality of the foregoing power, they may make rules regulating all or any of the following matters:-(a)the investing of Courts of Original jurisdiction with powers to try summarily suits for the recovery of rent or michavaram and the procedure to be followed in such suits;(b)the period of limitation for applications under this Act for which no period is specially fixed therein;(c)the fees payable for the determination of fair rent and the persons by whom and the period within which such fees shall be paid;(d)the registers to be kept and maintained by Rent Courts and the particulars to be entered therein;(e)the lease of waste or forest lands under section 52;(f)the form in which applications or appeals under this Act shall be preferred and the fees payable in respect thereof.
