Section 29(2) in The Tripura Agricultural Debtors Relief Act, 1975
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form of application to the Tribunal;(b)the form and manner of service of notices;(c)the fees payable on applications and appeals;(d)recording of evidence and marking of document by the Tribunal;(e)the registers to be maintained by the Tribunal;(f)the procedure to be followed in appeal and revisions under this Act;(g)verifying the sufficiency of the security offered for the grant of loans;(h)the manner of recovery of loans not other sums from defaulting debtors by the State Government on lines similar to provisions for recovery of arrears of land revenue;(i)any other matter which has to be or may be prescribed.
