Section 5 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
5. Procedure for fixing for dates for hearing etc.
- In fixing dates for the hearing of parties and their witnesses in adjourning proceedings, and dismissing applications for default or for other sufficient reason, a Revenue Officer shall, so far as the nature of the case requires or permits be guided by principals of the procedure for the time being in force in Revenue Courts.
