Section 30(1) in The Punjab Land Revenue Act, 1887
(1)The emoluments of a kanungo, [-] [The words 'Zaildar, Inamdar' have been ommitted by the Punjab Land Revenue (Amendment) Act, 1964 (Punjab Act No. 27 of 1964), Section 4.] or village officer shall not be liable to attachment in execution of a decree or order of any civil or revenue court.
