Section 14(2) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, the State Government shall make rules regulating or determining the following matters, namely:-(a)the presentation and verification of petitions under section 4 of this Act;(b)the procedure by which the Collector shall deal with such petitions under section 5, 6 and 7 of the Act and assess compensation, if any;(c)the procedure and principles by which the Collector shall assess the amount due under the mortgage, and the value of the benefits accruing to the mortgagee while in possession;(d)the procedure for making the deposit prescribed by section 8 of this Act; and(e)the procedure for enforcing ejectment of the mortgagee and delivery of possession to the mortgagor under section 9 of this Act.
