Section 20(2) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make Rules with respect to the following matters -(a)the form of applications under sub-section (1) of Section 5, sub-section (1) of Section 6, first proviso to sub-section (1) of Section 8, subsection (1) of Section 13 and sub-section (1) of Section 15, and the particulars to be contained in such applications;(b)the procedure to be_followed in dealing with applications referred to in clause (a) and in inquiries about matters arising out of such applications.
