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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(4)(d) in The Punjab Land Revenue Rules

(d)A female is not ordinarily eligible for the office, but may be appointed when she is the sole owner of the estate for which the appointment has to be made, or, for special reasons, in other cases.
(iii)Failing the appointment of an heir/a successor to the office shall be appointed in the manner and with regard to the considerations, described in rule 15.
(iv)Election shall not in any case be resorted to as an aid in making appointments under this rule and rule 14.