Section 17(2) in The Bihar Land Disputes Resolution Act, 2009
(2)In particular and without prejudice to the generality of the foregoing powers the Rules may provide for all or any of the following matters, namely :-(i)the manner in which summary disposal of proceeding;(ii)the manner in which reports and returns are to be submitted by the Competent Authority;(iii)the manner in which applications shall be heard by the Competent Authority;(iv)the manner in which any amount shall be deposited in the Government Account;(v)the powers of the Commission appointed for local enquiry;(vi)the maintenance of records and registers and display of notices;(vii)the manner in which application or complaint shall be filed;(viii)any other matter which is required to be, or may be, prescribed.
