Section 29(2) in Rajasthan Public Demands Recovery Act, 1952
(2)Such rules may, in particular, and without prejudice to the generality of the powers conferred by sub-section (1), provide for all or any of the following matters, namely:-(a)the signature and verification of requisitions made under section 3;(b)the service of notices issued under section 6, the service of other notices or processes issued under this Act, and the manner in which service may be proved:(c)the signing and verification of petitions, under section 8, denying liability;(d)the forms to be used under this Act; and(e)all matters which according to the provisions of this Act. are to be prescribed.
