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[Cites 0, Cited by 15] [Entire Act]

State of Himachal Pradesh - Section

Section 30 in The Punjab Land Revenue Rules

30.

(i)For special reason to be recorded in the order appointing a substitute, the person in whose stead a substitute is appointed may be permitted to enjoy a portion not exceeding a moiety of the remuneration of the office.
(ii)In the absence of any such order a substitute is entitled to the whole remuneration of the office.