Section 21(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure for the determination of compensation payable by the landholders under this Act ;(b)the procedure for the issue of pattas or other documents and the particulars they should contain ;(c)prescribing forms where forms are necessary;(d)the procedure before the officers appointed or authorised under section 10 and the procedure in appeals and revisions under this Act ;(e)the manner in which and the conditions and restrictions subject to which lands vested in the Government under this Act may be assigned ;(f)any other matter which is to be, or may be, prescribed for the purposes of this Act.
