Section 27(2) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the procedure to be followed in making any inquiry under this Act ;(b)the procedure to be followed by the Tribunal in proceedings under section 14 ;(c)the form and manner in which appeals to the Central Government may be made under this Act; and(d)any other matter which has to be, or may be, prescribed.
