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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1)(iv) in The Punjab Land Revenue Rules

(iv)The Collector may at any time revise and [alter] [Substituted by Punjab Government Gazette, dated 11th July, 1980.] the existing arrangements in an estate regarding the collection of the land-revenue by the different headman and the division of the remuneration between them. [-] [The words 'but his order shall not take effect until it has been confirmed by the Commissioner' omitted by Financial Commissioner's notification No. 1224-R, dated the 9th May, 1932.].