Section 21(2) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may pro-vide for all or any of the following matters, namely :-(a)the manner in which notifications under section 4 shall be published;(b)the manner in which the reclamation scheme shall be published;(c)the manner in which owners of land shall be informed under section 7(1) about the reclamation scheme;(d)the manner in which the land shall be restored under section 10 ;(e)the procedure to be adopted for depositing the amount apportioned under section 11;(f)the amount up to which, the manner in which and the conditions subject to which the rent may be enhanced under section 14; and(g)any other matter which can be or may be prescribed.
