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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(ii) in The Punjab Land Revenue Rules

(ii)Where, in an estate owned by more land-owners than one, non-resident headman is liable, either individually or as representative of other non-resident land-owners, for more than half the land-revenue of the estate, a substitute for such headman may be appointed from among either the resident land-owners or tenants. In making such appointment the Collector shall consult the wishes of the non-resident headman.