Section 87(2) in The Himachal Pradesh Town and Country Planning Act, 1977
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(i)other categories of officers which may be appointed under section 3(1);(ii)the form and manner of publication of notice inviting objections and suggestions under section 8(1);(iii)the manner of publication of the regional plan under section 9(2);(iv)the manner of publication of an existing land use map under section 15(1) for inviting objections and suggestions;(v)the regulation of the forms and contents of interim development plan under section 17;(vi)the manner of publication of the draft development plan under section 19(1)(vii)the manner of publication of public notice under section 20(4);(viii)the documents and plans which shall accompany the information under section 28(1);(ix)(a)the form of application under section 30(1), the particulars which such application shall contain and the documents which shall accompany such application;(b)the fee which shall be accompanied with the application under section 30(2);(x)the form in which permission shall be granted under section 31(3);(xi)the manner of communication of order under section 31(4),(xii)the manner in which the appeal shall be made and the fees which shall accompany such appeal under section 32(1);(xiii)the time within which, the manner in which and the documents together with which a notice shall be served under section 35(1);(xiv)the manner in which amount in lieu of expenditure incurred after the grant of permission may be assessed under section 37( 1);(xv)the manner in which an application shall be made-under section 39(3);(xvi)the manner of publication of declaration under section 52(2);(xvii)the form in which and the manner in which the town development schemes in draft form shall be published under section 52(3);(xviii)the manner in which the final town development scheme shall be published under section 52(7);(xix)the terms and conditions subject to which the land shall vest in the Town and Country Development Authority under section 58;(xx)(a)the form in which and the manner in which a notice shall be published under section 61(1);(b)the form in which a notice shall be issued under section 62(4);(xxi)the terms and conditions subject to which the Town and Country Development Authority may issue debentures or borrow money under section 65;(xxii)the terms and conditions subject to which loans may be raised under section 72(2); and(xxiii)any other matter for which rules may be made,
