Section 27(2) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(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 the proceedings before the arbitrator and an appeal under the Act;(c)the manner of service of notices and orders;(d)any other matter which has to be, or may be, prescribed.
