Section 24(2) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)under section 5, the period within which and the manner in which the occupancy price shall be paid;(b)under sections 12 and 13, the period and form in which an application for compensation shall be made;(c)under section 18, the value of court-fee stamp on an appeal;(d)under section 21, the denomination and form of bonds;(e)any other matter which has to be, or may be prescribed.
