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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(e) in The Punjab Land Revenue Rules

(e)his holding has been transferred under section [71] [See GSR 58/PA/17/87/Sections 17 and 28/Amd (II)/ 80 dated 11-7-1980.] of the Land Revenue Act, or the assessment thereof has been annulled under section 73 of the same Act.
(ii)A headman may be dismissed when -