Section 17(2) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
(2)In particular, and without prejudice to the generality of the preceding sub-section, such rules may provide for all or any of the following matters, namely:-(a)the form of any notice required or authorised to be given under this Act, and the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the procedure to be followed in taking possession of public premises;(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which appeals may be preferred and the procedure to be followed in appeals; and(f)any other matter which has to be or may be prescribed.
