Section 16(2) in The Saurashtra Estate Acquisition Act, 1952
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matters:-(a)[ the form of application to be made to the Collector under Sub-section (2) of section 4A; [Clauses (a) and (b) were inserted by Saurashtra Act. No. XL1V of 1956 section 3.](b)the manner of inquiry to be held under sub-section (3) of section 4A;](c)[ the value of Court-fee stamp payable on an appeal to the Saurashtra Revenue Tribunal under section 11; [Original clauses (a), (b) and (c) were relettered as clause (c), (d) and (c), by Saurashtra Act. No. XLIV of 1956 section 3.](d)the area of village site land to be left to a Girasdar or Barkhalidar for his requirements; and(e)any other matter which is to be or may be prescribed under this Act;]
