Section 18(2) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the manner of preparation, maintenance and revision of the record of tenancy rights;(c)the form in which the record of tenancy rights shall be prepared;(d)the procedure to be followed by the authorities and officers appointed or having jurisdiction under this Act;(e)the time within which appeals and applications for revision may be presented under this Act in cases for which no specific provision in that behalf has been made herein;(f)the fees to be paid in respect of applications and appeals under this Act; and(g)the manner of communicating to the party concerned every decision or order in any proceeding against which an appeal or revision is provided for by this Act.
