Section 30(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)Without prejudice to the generality of the foregoing power, the Government may make rules to provide for-(a)the form of statement of claim under sub-section (1) of section 14;(b)the payment of compensation in cash or bonds;(c)the delegation of powers conferred on any officer under this Act;(d)the manner of holding inquiries under this Act;(e)the manner of service of any order or notice made or issued under this Act; and(f)any other matter which is to be, or may be, prescribed under this Act.
