Section 30(2) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(2)In particular, and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the .following matters, namely:-(a)under section 7, the period within which and the manner in which the occupancy price shall be paid;(b)under sections 16 and 17, the period within which and the form in which an application for compensation shall be made;(c)under section 22, the value of court-fee stamp on an appeal;(d)[* * * * * * *] [Clause (d) was deleted by Maharashtra 53 of 1969, Section 3.](e)any other matter which has to be, or may be, prescribed.
