- The remuneration of the chief headman of an estate shall be -(i)the remuneration appointed in respect of his office when the land revenue of the estate was last assessed;(ii)or failing any such special provision, a portion of the village officer's cess equal to one per cent of the land revenue collected from the estate;(iii)this remuneration shall be collected by the village headmen , and be paid by them to the chief headman.Rules applying to [-] [The words 'Zaildars, Inamdars' omitted vide GSR 12 dated 30.1.1965.] Headmen or Chief Headmen
