Section 31 in The Himachal Pradesh Land Revenue Act, 1953
31. Restriction on attachment or assignment of remuneration of kanungos and village officers.
(1)The emoluments of a village officer shall not be liable to attachment in execution of a decree or order of any civil or revenue court.(2)An assignment of, or charge on, or agreement to assign or charge, any such emoluments shall be void unless it is authorised by rules made by the Financial Commissioner in this behalf.
