Section 2 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
2. And whereas, the Government have considered the objections and suggestions received on the said draft rules within the prescribed period of 15 days.
Now, therefore, in exercise of the powers conferred by sections 89, 103, 117 and 122 of the said Act, the Governor, Himachal Pradesh, hereby makes the following rules namely :-
