Section 34(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)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 procedure to be followed by Controllers and appellate authorities in the performance of their functions under this Act;(c)the manner in which notices and orders under this Act shall be given or served;(d)setting aside ex pane orders and orders of dismissal for default passed under this Act;(e)applications for making legal representatives of deceased persons, parties to proceedings under this Act and the time within which such applications shall be preferred;(f)the procedure to be followed in taking possession of a building and in disposing of the articles found therein at the time of taking possession; and(g)the fee leviable in respect of applications on appeals under this Act.
