Section 40(2) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(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 manner of authentication of notices, orders and other instruments of the competent authority;(b)the preparation of plans for the re-development of any slum area, and matters to be included in such plans;(c)the form and manner in which applications for permission under sub-section (2) of section 19 shall be made and the fees to be levied in respect of such applications;(d)the procedure to be followed by the competent authority before granting or refusing to grant permission under section 19;(e)the time within which an appeal may be preferred under Section 20;(f)the officers and local authorities to whom powers may be delegated under section 36; and(g)any other matter which has to be or may be prescribed.
