Section 62(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)Without prejudice to the generality of the foregoing powers such rule may provide for-(a)the form of declaration-under section 4 ;(b)the matters pertaining to the cancellation of declaration regarding consolidation under section 6 ;(c)procedure relating to the revision of maps and records including declaration of rights under sections 7 and 8 and partition and amalgamation of holdings under sections 14 and 16 ;(d)determination of land revenue or rent over new holdings and distribution thereof on the portions of old holdings under section 13 ;(e)the method and the procedure for determination of valuation of plots, formation of blocks and determination of compensation for trees, private sources of irrigation and other improvements under sections 18 and 19 ;(f)the procedure and the manner relating to preparation and publication of the Statement of Principles and Statement of Proposals and the confirmation thereof under Chapter 111 ;(g)the procedure and the manner in which the views of the Consolidation Committee shall be obtained on the matters specified for this purpose ;(h)the determination of public purposes for which areas may be earmarked and the manner in which this shall be done ;(i)the matters relating to transfer of rights from the public land to other land earmarked for public purposes ;(j)the form and the procedure and the manner relating to the issue of allotment orders under section 29 ;(k)the procedure for entering into possession under sections 31 and 33 ;(l)the principles and the manner for determination of compensation to be paid to or received from any tenure-holder under this Act ;(m)the circumstances and matters which shall be taken into consideration in distributing the cost of consolidation including the proportion in which the distribution may be made ;(n)election of members of the Consolidation Committee under section 49, their term of membership and vacation of seats by such members ;(o)the matters relating to the mode of service of the notice or document under this Act ;(p)imposing limits of time within which things to be done for the purposes of the rules must be done with or without powers to any authority therein specified to extend limits imposed ;(q)the procedure to be followed in all proceedings including applications and appeals under this Act ;(r)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer and authority ;(s)the time within which applications and appeals may be presented under this Act in cases, for which no specific provision in that behalf has been made therein ;(t)the transfer of proceedings from the authority or officer to another ; and(u)any other matter which is to be or may be prescribed.
