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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(ii) in The Punjab Land Revenue Rules

(ii)In making other substitute appointments under rule 27, the Collector shall consult the substantive holder of the office when he is capable of expressing his wishes in the matter Any resident land-owner in the estate or circle, as the case may be, or any resident tenant in cases falling under rule 14 (ii), shall be eligible for appointment as a substitute under this sub-section.