Section 27(2) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the procedure to be followed in arbitration proceedings and appeals under this Act;(b)the principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal under this Act;(c)the manner of service of orders;(d)any other matter which has to be, or may be, prescribed.
