Section 60(2) in Telangana Jagirdars Debt Settlement Act, 1952
(2)In particular, and. without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely:-(a)the form of application under sub-section (2) of section 11 and the manner of signing, verification and presentation; thereof;(b)the form of application and the manner of signing and verification thereof under sub-section (2) and the manner of giving notice under sub-section (3) of section 15;(c)the manner of giving notice and publication of general notice and the form of statement to be submitted under section 21;(d)the inventories of property, lists of creditors and of debtors and of debts due to and from a debtor, the examination in respect of property of creditors; the time at which the debtors shall attend before the Board and do other things in relation to property under sub-section (1) of section 23, and the production of books of account, the examination to be submitted to, and the information to be supplied by a creditor in respect of the debt due to him by the debtor under sub-section (2) of section 23;(e)the manner of determining the value of property and other assets under sub-section (1) and the manner of calculating the market value of the lands under sub-section (4) of section 33;(f)the form of award under sub-section (2) of section 36 and under section 37;(g)the form of application under clause (i) of sub-section (3) of section 42;(h)the manner in which property may be sold under section 45;(i)the manner of recovery of court-fees under sub-section (2) of section 49;(j)the manner of service of notice under section 50;(k)the conditions on which authority to grant loan shall be granted under sub-section (2) of section 59;(l)any other matter which may be prescribed under this Act.
