Section 22 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
22. Power to make rules.
(1)The Government may, by notification in the Government Gazette, make rules for carrying out the purpose of this Act.(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 procedure to be followed by the competent authority in making inquires under section 3 or section 7;(b)the procedure to be followed in arbitration proceeding and appeals under this Act ;(c)the principles to be followed in determining the compensation and methods of rendition of such compensation;(d)the principles to be followed in apportioning the cast of proceedings before the arbitrator and on appeal under this Act;(e)the manner of service of notice and order;(f)any other matter which has to be, or may be, prescribed.
