Section 14(2) in The East Punjab Displaced Persons Land Re-settlement Act, 1949
(2)Without prejudice to the generality of the powers conferred by sub-section (1) such rules may provide for all or any of the following matters, namely, -(a)the procedure to be followed in arbitration under section 9;(b)the principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal;(c)the maximum amount of an award against which no appeal shall lie; and(d)any incidental supplementary matters for which the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thinks it expedient for the purpose of this Act to provide.
