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Union of India - Section

Section 29 in The Oudh Laws Act, 1876

29. Right to nominate village- policemen.

The nomination to the post of village- policeman shall be made by the zamindar of the village, or, where there are more zamindars than one, by the lambardar as their representative; and, where there are more lambardars than one, the opinion of the majority (unless there is some special provision to the contrary in the village administration- paper) shall prevail.