Section 14(2) in The Resettlement of Displaced Persons (Land Acquisition) Act, 1948
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the manner in which land acquired under this Act may be used or dealt with;(b)the procedure to be followed in arbitrations under this Act;(c)the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal.
