Section 64(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which and the principles on which interest shall be calculated under Section 28;(b)the manner of deducting and adjusting interim compensation under Section 30;(c)the manner in which and the principles on which rent rates may be determined in areas in which no such rates have been determined;(d)the procedure to be followed in making corrections in the record of rights under Section 33;(e)the procedure to be followed in filing the copy of the plaint or objection under Section 35;(f)the form and the manner in which the statement under Section 38 shall be prepared;(g)the form and the manner in which the Compensation Assessment Roll shall be prepared under Section 40;(h)the form and the manner in which objections shall be filed under Section 46;(i)the mode and the form of registering the objections under Section 47;(j)the manner and the procedure to be followed in making correction under Section 61; and(k)the matters which are to be and may be prescribed.
