Section 13(2) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the officer by whom an application for compensation to be made:(b)the form of application for compensation and particulars it may contain and fees if any, to be paid, in respect of the application for compensation:(c)the authority to whom the claim for compensation has to be made:(d)the matters to be taken into account in arriving at the quantum of compensation by the authority prescribed under Section II;(e)the procedure to be followed in deciding the claim for compensation by the authority prescribed under section II; and(f)any other matter which is to be or may be prescribed.
