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State of Himachal Pradesh - Section

Section 30A in The Punjab Land Revenue Rules

30A.

In the case of lambardars of "Phatis" in Kulu District the foregoing rules shall be read subject to the modification that in their appointment the considerations shall be those prescribed in clauses (b), (c) and (d) of rules 15. Rule 17 shall not apply to them.
(ii)In the phatis in waziri "Rupi" the Commendation of jagirdars shall be considered, in appointment of lambardar, who may be dismissed when he is obnoxious to the jagirdar.