Section 110(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(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 service of notice under this Act;(c)the manner of giving reasonable opportunity or of adducing evidence under this Act;(d)[ [***] [Clause (d) was omitted by section 3(18) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972)].(e)the place at which and the manner in which the draft statement under sub-section (5) of section 10 and the final statement under section 12 or 14 may be published;(f)the manner of service of a copy of the final statement under section 12 or 14;(g)the manner of publication of a proclamation under clause (a) of subsection (2) of section 18;(h)the qualifications which shall be possessed by the members nominated under clause (d) of sub-section (2) of section 24;(i)the manner in which the draft [xxx] [The word 'compensation' was omitted by section 5(xi)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] assessment roll may be published under sub-section (3) of section 50;(j)the manner of apportionment of the [amount] [This word was substituted for the Word 'Compensation' by section 5 (xi)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable under this Act among the persons claiming interest in such [amount] [This word was substituted for the Word 'Compensation ' by section 5 (xi)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).];(k)the procedure to be followed by the authorized officer under this Act;(l)the terms and conditions of service of the Chairman and members of the Land Board [xxx] [The words 'and of the Sugar Factory Board' were omitted by section 3 (22) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).];(m)the manner in which, and the officer by whom fair rent shall be ascertained for the purposes of this Act;(n)the circumstances under, and the conditions subject to which, and the authority or officer before whom any amount [xxx] [The words 'of compensation' were omitted by section 5(xi)(c) the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable under this Act may be kept in deposit;(o)the manner of payment of the amount [xxx] [The words 'of compensation' were omitted by section 5(xi)(c) the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] so deposited to the persons entitled thereto; and(p)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.(q)[ the period within which an application for revision under section 82 may be presented.] [Inserted by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling land) Amendment Act, 1973(Tamil Nadu Act 8 of 1979).]
