Section 47(2) in The Orissa Estates Abolition Act, 1951
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely :-(a)the mode of service of any orders or notices issue Act;(b)the forms to be used 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 has been made herein;(d)the application of the provisions of the Code of Civil Procedure, 1908 (V of 1908), and the Indian Limited Act, 1908 (IV of 1908) to applications appeals and proceedings under this Act;(e)the mode of preparation (and publication) of an agreement under Section 4;(f)the manner of payment of arrear due under Clause (c) of Section 5;(g)the procedure to be followed in determining fair and equitable rent in respect of certain lands deemed to be settled with an Intermediary under Section 6 or 7 and the manner of enquiry into the matter referred to in Sub-section (2) of Section 7 ;(h)the manner, terms and conditions for settlement of lands under Sub-section (3), of Section 8 ;(i)the procedure to be followed in disposing of appeals under Section 9;(j)the method of management of estates by an Anchal Sasasn under Chapter III, management by the Anchal Adhikari in the absence of the Anchal Sabha, and application of the Anchal Fund by the Anchal Adhikari;(k)the manner of notification of Claims by a creditor or maintenance holder to Claims Officer under Sub-section (1) of Section 18;(l)the rate of interest to be admissible on the amount of the principal ascertained under Clause (e) of Sub-section (2) ;(m)the procedure to be followed in the disposal of appeals under Sub-section (2) of Section 22-Section 20;(n)the mode of preparation of the Compensation assessment roll under Section 23;(o)the procedure to be followed in as certaining the gross assets of an Intermediary under any of the heads mentioned in Subclauses (i), (ii), (iii), (iv), (v) and (vi) of Clause (2) (b) of Section 26 and the manner in which the cash value of rent in kind to be determined for the purposes of Clause (2) (b); of the said section ;(p)[ [* * *] [Inserted vide Orissa Act No. 18 of 1952.] ;](q)the manner in which the amount of compensation or improvement of waste lands under Section 28 be determined ;(r)the particulars to be prescribed under, Clause (d) of Sub-section (1) an4 the rates of the cost of collection, to be prescribed under Sub-section (2) of Section 30 and the period within which an agreement should be reached between the State Government and the Intermediary under Clause (b) of Sub-section (4) of the said section;(s)the manner and period of Publication of a draft Compensation Assessment roll under Sub-section (1) of Section 31 and the disposal of objections under that sub-section;(t)the manner in which appeals under Section 32 shall be considered and disposed of;(u)the manner of final publication of the Compensation Assessment roll, under Section 33;(v)the procedure to be followed by the Tribunal under Sub-section (3) of Section 13, Sub-section, (4) of Section 33 [or] [Inserted vide Orissa Act No. 8 of 1958.] Section 36 [* * *] [Omitted vide Orissa Act No. 8 of 1958.];(w)the manner of payment of compensation under Sub-section (2), and (3) of Section 37;(x)the restrictions, and conditions subject to which interim compensation shall be paid under Section 38;(y)the fees to be paid in respect of application and appeals under this Act;(z)any other matter by this Act required, or expressly or impliedly authorised, to be prescribed.
