Section 82(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matters:-(a)[ the other pursuits to be prescribed under clause (2A) of section 2; [These clauses were substituted for the original clauses (a) and (b) by Bombay 13 of 1958 section 43 (1).](b)the other factors to be prescribed under section 7 and section 9;(bb)the manner in which the value of crop share or produce shall be determined under section 9C;](c)the penalty to be recovered under section 10 [or to be inflicted under subsection (5) of section 13;] [These words, brackets and figures were inserted, by Bombay 13 of 1956, section 43(2).](e)the fees to be paid for the grant of a certificate and the form of such certificate under sub-section (3) of section 17;[***] [Clause (d) was deleted by Gujarat 5 of 1973, section 19 (i).][[***] [This clause was inserted by Bombay 13 of 1953, section 43(4).] the fee be paid and the form of certificate, under sub-section (6 of section 17B;](f)the manner and the form in which a receipt is to be given by the landlord under section 26;(g)[ the manner of apportionment of rent under section 3 ID;] [These clauses were inserted by Bombay 13 of 1956, section 43(5).](ga)the rules subject to which a tenant shall be entitled to choose the area ad location under section 32C;(gaa)[ the manner of giving intimation under sub-section (1A) of section 32F and sub-section (1A) of section 32-O;] [This clause was inserted by Bombay 38 of 1957 section 27(1).](gb)the form of public notice under sub-section (1), and the manner of recording statement under sub-section (2), of section 32G;(gc)the form of certificate to be issued under sub-section (1), of section 32M;(gd)the manner of referring a question for decision under sub-section (3) of section 32Q;](gdd)[ the terms and conditions on which the amount deposited or the amount of price of land shall be deemed to be amount of loan granted under subsection (2) of section 32QQ;] [Clause (gdd) was inserted by Gujarat 8 of 1987, section 3 (w.r.e.f. 19-12-1986).](h)the terms and conditions for exchange of lands and the form of certificate to be issued under section 33;(hh)[ the period within which and the manner in which particulars of land are to be furnished to Mamlatdars under section 34A;] [This clause was inserted by Bombay 38 of 1957 section 27(2).](hhh)[ the circumstances in which and the conditions subject to which, the previous sanction of the Collector under sub-section (1) of section 43 may be given;] [Clause (hhh) was inserted by Gujarat 15 of 1969, section 5.](ha)[ other factors to be taken into consideration for determining reasonable rent under section 43B;] [These clauses were inserted by Bombay 13 of 1956, section 43(6).](i)the manner of determining debts and liabilities under section 52;(j)the manner of notifying liquidation schemes sanctioned under section 56;(k)the conditions subject to which permission to acquire land or interests therein may be granted under section 63;(ka)[ other factors to be taken into consideration for determining reasonable price under section 63A; [These clauses were inserted, by Bombay 13 of 1956, section 43(7).](kaa)[ the form of notice and particulars to be sent under clause (a), the rules subject to which the Collector may direct the payment of fine under clause (b), the form of land the time within which a certificate is to be issued under sub-clause (i) of clause (c), of sub-section (3) and the circumstances in which the period may be extended under the proviso to clause (b) of sub-section (4), of section 63AA;](kb)the manner in which an officer shall be made and the form in which notice shall be given under section 64;](l)the manner of making inquiry to determine the value of the estate land or interest acquired and any other matter to be taken into consideration in determining the value under section 66.(la)[ the form in which an application shall be made and the period within which and the form in which an agreement shall be executed under section 66A;] [This clause was inserted by Bombay 18 of 1956, section 43(8).](m)the other functions of the Tribunal under section 68;(n)the other powers of the Tribunal under section 69;(o)the other procedure to be followed by the Mamlatdar and Tribunal under section 72;(p)the value of the court-fee stamp payable on an application to the Mamlatdar or Tribunal or on an application or appeal to the Collector or [Gujarat Revenue Tribunal] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation, of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] under section 77;(pp)[ the manner of disposal of land under sub-section (3) of section 84B;] [This clause was inserted by Bombay 38 of 1957 section 27(3).](pa)[ the manner of grant of land under section 84C;] [This clause was inserted by Bombay 13 of 1956, section 43(9).](pb)[ the period within which and the form in which an application under section 88C shall be made and the form of certificate to be issued under that section;] [This clause was inserted by Bombay 38 of 1957 section 27(4).][***] [Clause (pc) was deleted by Gujarat 36 of 1965, section 14(1) (w.e.f. 01-02-1966).](q)any other matter which is or may be prescribed under this Act.
