Section 12(2) in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may be made to provide for all or any of the following matters, namely:-(a)the period within which and the form in which, an application may be made under clause (a) of the sub-section (2) of section 4;(b)the period within which, and the form in which, an application may be made under clause (a) of sub-section (3) of section 5;(c)the manner in which, the time within which and fees on payment of which, an appeal may be filed under section 6(d)any other matter which is to be, or may be, prescribed by rules, made under this Act.
