Section 25(2) in The Bihar Bhoodan Yagna Act, 1954
(2)In particular and without prejudice to the generality or foregoing powers, such rules may provide for-(a)the documents to be filed with the Bhoodan Yagna Danpatra;(b)the nature, scope and manner of the inquiries under this Act;(c)the procedure for filing objections, their registration, hearing and disposal;(d)the manner and mode of service of notices under this Act;(e)the procedure relating to confirmation or supersession and cancellation of Bhoodan Yagna Danpatra;(f)the particulars to be shown in the list of lands prepared by the Collector; and(g)any other matter which is required to be or may be prescribed.
