Section 17(2) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make Rules to prescribe -(a)the form of any application or register under this Act and the particulars to be contained in such application or register;(b)the form of any process required to be served under this Act and the manner in which such process shall be served;(c)the manner in which rent shall be determined under clause (b) of Section 8; and(d)the procedure for hearing and disposal of appeals filed under Section 16.
