Section 15(2) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
(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 form and manner of making application under section 4;(b)the manner of making inquiry under sub-section (1) of section 5;(c)the manner of publishing a notice under sub section (1) of section 7;(d)the manner of determining revenue or rent under section 8;(e)the manner of issuing a certificate referred to in section 10;(f)any other matter which has to be, or may be, prescribed.
