Section 69 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
69. Procedure of Revenue Courts.
(1)The State Government may make rules consistent with this Act for regulating the procedure of Revenue Courts in matters under this Act for which a procedure is not prescribed thereby and may by any such rule direct that any provisions of the Code of Civil Procedure, 1908 (5 of 1908) shall apply, with or without modification, to all or any classes of cases before those Courts.(2)Until rules are made under sub-section (1) and subject to those rules when made and to the provisions of this Act -(a)the Code of Civil Procedure, 1908 (5 of 1908) shall, so far as it is applicable, apply to all proceedings in Revenue Courts whether before or after decree; and(b)the Financial Commissioner shall, in respect of those proceedings, be deemed to be the High Court within the meaning of that Code, and shall, subject to the provisions of this Act, exercise as regards the Courts under his control, all the powers of a High Court under the Code.
