Section 69(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)The State Government may make rules consistent with this Act for regulating the procedure of Revenue Courts in matters under this Act for which a procedure is not prescribed thereby and may by any such rule direct that any provisions of the Code of Civil Procedure, 1908 (5 of 1908) shall apply, with or without modification, to all or any classes of cases before those Courts.
