Section 67(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Tribunals, Special Tribunals, authorities and officers appointed, or having jurisdiction, under this Act;(c)the delegation of the powers conferred by this Act on the Government or any other authority, officer or person;(d)the time within which applications and appeals may be prescribed under this Act, in cases for which no specific provision in that behalf has been made herein;(e)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) [***] [The words and figures 'and the Indian Limitation Act, 1908' were omitted by section 12 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).] to applications, appeals and proceedings under this Act;(f)the fees to be paid in respect of applications and appeals under this Act;(g)the filling up of vacancies in Tribunals;(h)the transfer of proceedings from one Tribunal, authority or officer to another.
