Section 43(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972
(2)In particular and without prejudice to the generally of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by the Act to be prescribed;(b)the time within which a claim under section 11 may be made;(c)the procedure to be followed by the Tribunal, the Special Appellate Tribunal, authorities and officers appointed, or having jurisdiction under this Act;(d)the delegation of powers conferred by this Act on the Government or any other authority, officer or person;(e)the time within which appeals and applications for revision may be presented under this Act in cases for which no specific provision in that behalf has been made therein;(f)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) to applications, appeals and proceedings under this Act;(g)the fees to be paid in respect of applications and appeals under this Act;(h)the transfer of proceedings from one Tribunal, authority or officer to another.
