(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules-[***](a)as to the procedure to be followed by the prescribed authority and the appellate authority in the proceedings before them;](b)as to the conditions and limitations (including the conditions as to payment of fees) subject to which an application for reference to the District Court may be made under section 10;(c)as to the manner and mode of fixing the gross income from lands;(d)as to the service of notices and the communication of orders to parties;(e)for the apportionment of the basic tax charged on Oodukoor holdings;(f)as to the mode of making refunds;(g)for defining the powers and duties of the officers appointed under this Act;(h)for determining the kists or instalments in which the tax is payable and the dates on which such kists or instalments shall be due; and(i)any other matter which has to be, or may be, prescribed for purposes of his Act.
