(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may prescribe—(a)the procedure to be followed in arbitration proceedings under this Chapter;(b)the period within which the owner of any property or any other person interested in the amount of compensation may apply to the Government concerned for referring the matter to an arbitrator;(c)the principles to be followed in apportioning the costs of proceedings before the arbitrator;(d)the method of payment of compensation;(e)2the manner of service of notices and orders;(f)any other matter which has to be, or may be, prescribed.
