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State of Haryana - Section

Section 37 in The Punjab Chaukidara Rules

37.

Where such [honorarium] [Substituted for the word 'remuneration' vide Haryana Government Notification No. G.S.R. 31/P.A.4/1872/S-39/K/97 dated 8.5.1997.] is payable, wholly or in part in grain, the amount so payable or any portion thereof may be collected by a distribution on plough or in such other way as a majority in number of the headmen may determine, subject to the approval of the Deputy Commissioner.