Section 12 in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
12. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, makes rules to carry out the purposes of this Act.(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 form and manner in which an application for determination of compensation may be made by the landlord;(b)the form of notice and the manner in which notices may be served under this Act;(c)the manner in which inquiries may be held under this Act;(d)the manner in which compensation may be paid;(e)the manner in which appeals and applications for review and revision may be filed;(f)any other matter which has to be, or may be prescribed.
