Section 17(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure to be followed by Rent Courts and Rent tribunals;(b)the matters to be taken in to account in determining normal gross produce;(c)the fees to be paid in respect of applications and appeals under this Act;(d)the time within which appeals may be presented under this Act;(e)the notification of prices of agricultural or horticultural produce for the purpose of fixing the cash value of the fair rent.
