Section 66(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)The rules may also provide for the mode of executing orders as to cost and may adapt to proceedings under this Act of all or any of the provisions of the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), or the Punjab Land Revenue Act, 1887, (17 of 1887) as the case may be, with respect to arbitration.
