Section 33(2) in The Assam Consolidation of Holdings Act, 1960
(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 manner of constituting the Consolidation Advisory Committee under Section 4;(b)the manner of publication of the draft scheme under sub-section (1) of Section 8;(c)the manner of publication of the scheme under Section 12 ;(d)the manner of payment and realisation of compensation and assessment and realisation of the cost of consolidation under Section 18;(e)any other matter which has to be, or may be prescribed.
