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 3] [Entire Act] State of Himachal Pradesh - Section Section 117 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 117. Power to make rules. - The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Chapter.
