Section 89(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)The State Government shall make rules for the purposes of sections 66, 69, and [73] [Substituted for the figure '74' by section 13 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] and in respect of other matters to be prescribed by it under the preceding Chapters.
