Section 17(2) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(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 the 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 circumstances to be taken into consideration in fixing the number and amount of instalments for payment of compensation by an occupancy tenant;(e)the particulars which an award may contain;(f)the manner in which compensation may be deposited by the occupancy tenant with the Collector;(g)the manner of payment of compensation to the landlord by the Government;(h)the manner in which appeals and applications for revision may be filed;(i)fees, if any, to be paid on an application under this Act; or(j)any other matter which has to be, or may be, prescribed.
