Section 56(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the proceedings prior to the vesting of land and interests under Section 4;(b)the disposal of suits and proceedings stayed under Section 5;(c)the matters relating to the taking over of lands and interests under Section 11;(d)the manner and the form in which the compensation statement shall be prepared under Section 18;(e)the matters which are to be and may be prescribed.
