Section 11(2) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner in which a proprietor, tenure-holder, raiyat or under-raiyat is to apply to the Collector under clause (a) of sub-section (1) of section 4;(b)the manner in which the Collector is to determine the amount of any compensation allowed under sub-section (1) of section 4;(c)the manner in which the net income referred to in sub-section (1) of section 4 is to be determined;(d)the manner in which the verification of the statement referred to in sub-section (3) of section 4 is to be made;(e)the fee to be deposited for the service of the notice referred to in section 9 and the form and the manner of service of such notice; and(f)the manner of application for revision under the proviso to section 10.
