Section 35(2) in Telangana Abolition of Inams Act, 1955
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Collector. Special Tribunals, authorities and officers appointed, or having jurisdiction under this Act;(c)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf is made herein;(d)the application of the provision of the Code of Civil Procedure, 1908, and the Indian Limitation Act, 1908, to applications, appeals and proceedings under this Act.
