Section 11(2) in The Karnataka Land (Restriction On Transfer) Act, 1991
(2)Without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters namely:-(a)the particulars of which an application to be made under sub-section (1) of section 5 shall contain;(b)the authority to which an appeal may be filed, under sub-section (1) of section 6, the form in which such appeal may be filed and the particulars which such appeal shall contain.(c)any other matter which is required to be or may be, prescribed.
