Section 43(2) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the procedure relating to the inspection of village and preparation of records under Section 5;(b)the procedure relating to the preparation of registers under Section 6;(c)the manner in which objection shall be filed and disposed of under Section 8;(d)the proceedings prior to the vesting of lands and interest under Section 5;(e)the disposal of suits and proceedings stayed under Section 16;(f)the matter relatings to the taking over of lands and interests under Section 17;(g)the manner and the form in which the compensation statement shall be prepared under Section 20;(h)the manner and the form in which objections shall be filed under Section 23;(i)the procedure to be followed in placing the amount of compensation at the disposal of the Court or authority under sub-section (3) of Section 27; and(j)the matters which are to be and be prescribed.
