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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(iii) in The Punjab Land Revenue Act, 1887

(iii)any claim to the office of kanungo, [-] [The words 'zaildar, inamdar' omitted by Punjab Act 27 of 1964, Section 5.] or village-officer, or in respect of any injury caused by exclusion from such office, or to compel the performance of the duties or a division of the emoluments thereof ;