Section 41(2) in The State Bank Of Hyderabad Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for--(a)the manner of, and the procedure for payment of, compensation under this Act, including the requirements subject to which the payment shall be made;(b)the determination of persons to whom the said compensation shall be payable in all cases including cases where shares have been held by more than one person, or where they have been transferred before the appointed day, but the transfer has not been registered or where the share holder is dead;(c)the circumstances under which claims for payment of the said compensation from persons claiming through or under a shareholder may be entertained;(d)the requirements to be complied with before receipt of the said compensation by a shareholder, whose share certificate has been lost, destroyed, mutilated or stolen;(e)the requirements, subject to which information regarding the payment of the said compensation may be granted or refused and the conditions subject to which such information may be given.
