(3)to provide of all or any of the following matters, namely :(a)the manner of publication of-(i)the notification under sub-section (3) of Section 1,(ii)price lists under sub-section (2) of Section 35,(iii)the notification referred to in the Explanation to sub-section (3) of Section 84,(iv)the draft record-of-rights under sub-section (1) of Section 99,(v)the record-of-rights under sub-section (2) of Section 99,(vi)proclamation under Clause (d) of sub-section (1) of Section 151;(b)the amount of fee referred to-(i)in the first proviso to sub-section (1) of Section 17.(ii)in sub-section (1) of Section 48,(iii)in sub-section (2) of Section 52,(iv)in sub-section (1) of Section 101,(v)in Section 102,(vi)in Section 163 ;(c)the amount of cost of transmission of any money deposited in Court,(d)the manner of payment or tender of rent by postal money order under sub-section (2) of Section 45,(e)the particulars referred to in sub-section (3) of Section 47,(f)the particulars referred to in sub-section (1) of Section 48,(g)the particulars referred to in sub-section (1) of Section 52,(h)the particulars referred to in Clause (ii) of Section 54,(i)the manner of making an application for registration of an improvement under sub-section (2) of Section 64,(j)the manner of making an application of acquisition of land under sub-section (1) of Section 85,(k)the manner of delivery of possession of under sub-section (2) of Section 85;(l)the standard of measurement referred to in Section 96,(m)the manner of making a survey and preparing a record-of-rights under sub-section (3) of Section 97,(n)the particulars referred to in sub-section (1) of Section 98,(o)the period of publication of the draft record-of- rights under sub-section (1) of Section 99,(p)the manner in which objections shall be considered and disposed of under sub-section (2) of Section 99,(q)the manner of preparing a record-of-right of proprietor's private lands under section 121,(r)the restrictions and modifications referred to in sub-section (7) of Section 170, and(s)any other matter required or permitted under this Act to be prescribed.Saving for conditions binding on landlords
