Section 10(2) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure to be followed by the Claims Officer, Collector and the Revenue Divisional Commissioner while proceeding under any of the provisions of this Act;(b)the forms of applications, notices, and books of account;(c)all other matters which, under the provisions of this Act, are required to be or may be prescribed.
