(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)[ the determination of plinth area of the buildings and the plinth area of major repairs and improvements to the buildings.] [Substituted by Act 3 of 1992, published in K.G. Extraordinary No. 415 dated 01/04/1992 (w.e.f. 10/02/1992).](b)the form of returns under section 7 and the manner in which they shall be verified;(c)the form of the notice of demand mentioned in section 10;(d)the mode and manner of payment of building tax;(e)the powers and duties of authorities and officers under this Act and the relations of the authorities to each other;(f)the conditions of service of the assessing authorities and appellate authorities;(g)the form in which appeals under this Act shall be presented and the manner in which they shall be verified;(h)the form of application under section12 or section 13 or section14;(i)the form of the notice of demand mentioned in sub-section (3) of section 15;(j)the manner in which and the authority to whom application for refund shall be made and the procedure to be followed in respect of such applications; and(k)any other matter which has to be, or may be, prescribed.
