Section 8A(2) in The Orissa Government Land Settlement Act, 1962
(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules in respect of all or any of the following matters, namely :(a)the rate of fees to be charged under this Act and the manner of payment thereof;(b)the form and the manner in which an application for settlement of lands may be made and the manner of settlement of lands;(c)the conditions and limitations subject to which lands may be dereserved;(d)the preparation of schemes for management and development of gochar lands;(e)[ the procedure to be followed in the settlement of land and in the disposal of appeals and revision ; and](f)any other matter which has to be or may be prescribed.
