Section 12(2) in Kerala Grants and Leases (Modification of Rights) Act, 1980
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the principles to be followed for the revision of assessment or rent stipulated in any grant or lease deed;(b)the form of and the particulars to be contained in, any appeal under sub-section (1) of section 6 and the fee for such appeal;(c)any other matter which has to be, or may be, prescribed.
