Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 123 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 123. Rules to be made after previous publication. - The power to make any rule under this Act is subject to the condition of the rules being made after previous publication.
