Section 18(2) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(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)the manner in which the land may be assigned or apportioned under this Act ;(b)the form and manner in which an application for determination of compensation may be made by the land-owner ;(c)the manner in which inquiries may be held under this Act ;(d)the manner in which compensation may be paid ;(e)the manner in, and conditions upon, which vacant Abadi land may be granted ;(f)the manner in which appeals may be filed ; and(g)any other matter which has to be, or may be prescribed.
