Section 29(2) in Kanam Tenancy Abolition Act, 1976
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the proportion in which the amount payable under sub-section (1) of section 4 may be paid in cash or in bonds;(c)the extent and manner of interim payments under section 6;(d)the manner in which rolls have to be prepared under section 9;(e)the time within which objections and claims have to be filed under sub-section (3) of section 10;(f)the fees to be paid in respect of applications and appeals under this Act.
