Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30D] [Entire Act] State of Himachal Pradesh - Subsection Section 30D(i) in The Punjab Land Revenue Rules (i)These hereditary inams are grants from Government conditional on the performance of all the duties of zaildar or inamdar, under rule 9 or 10 respectively.
