Section 17 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
17. Rule-making power.
(1)The Government may make rules for the purpose of giving effect to the provisions of this Act,(2)In particular and without prejudice to the generality of the foregoing power the Government shall make rules regulating or determining the following matters, namely :-(a)the presentation and verification of petitions under section 7 of this Act,(b)The procedure by which the Tribunal shall deal with such petitions under sections 9, 10, and 11, of this Act;(c)the procedure and principal by which the Tribunal shall assess the amount due under mortgage and the value of the benefits accruing to the mortgagee, while in possession;(d)the procedure for making the deposit provided by section 12 of the Act;(e)the procedure for enforcing ejectment of the mortgagee and delivery of possession to the mortgagor under section 13 of this Act;(f)all other matters for carrying out generally the purposes of this Act ;
