Section 3(f) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971
(f)the office of village revenue officer whether called a lamberdar, malguzar, patel, deshmukh or by any other name, whose duty is to collect land revenue and who is remunerated by a share of or commission on, the amount of land revenue collected by him, but who does not discharge any police functions;
