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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(iii) in The Punjab Land Revenue Rules

(iii)In any case not provided tor by sub-section (i) and (ii), a headman shall receive a portion of the village cess equal to five per cent of the land-revenue for the time being assessed on the estate or portion of the estate in which he holds office whether the assessment is leviable or not.