Section 15(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the appointment, function and jurisdiction of Compensation Officers and Requisitioning Authorities;(b)the conduct and hearing of references that may be made to Compensation Officer and the procedure to be followed by such officer;(c)the form of notices to be given and the mode of their service.
