(iii)[ In any case not provided for by sub- sections (i) and (ii) a headman shall receive a portion of the village officer's cess equal to 5%, of the land-revenue for the time being assessed on the estate or portion of the estate in which he holds office whether the assessment is leviable or not.] [As amended by Financial Commissioner's notification No. 441-202- 8944, dated 25th October, 1932.]
