Section 19(2) in The Gujarat Land Requisition Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(i)the form in which intimation shall be given under sub-section (1) of section 6;(ii)the manner of holding an inquiry under sub-section (1), and the amount of compensation to be prescribed under sub-section (3) of section 8;[(ii-a) the manner and form in which applications for determination of payment of compensation shall be made, and the information required to accompany such applications, under section 9B;] [This clause was inserted by Bombay 52 of 1955, section 4.](iii)levy of court-fees in respect of appeals under sections 8 and 9;(iv)exemption of any land from the provisions of section 5 or 6 or both and the terms and conditions on which the land shall be exempted;(v)any other matter which under this Act is to be or may be prescribed.
