Section 15(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)Without prejudice to the generality of the forgoing power, such rules may provide-(a)for the appointment, functions and jurisdiction of Compensation Officers and other prescribed authorities;(b)the conduct and hearing of references that may be made to Compensation Officer, and the procedure to be followed by such officer;(c)the form of application to be made by builder for the acquisition of land;(d)the form of notices to be given and the mode of their service;(e)for any matter which is to be or may be prescribed.
