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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(i) in The Punjab Land Revenue Rules

(i)In estate in which a chief headman has been appointed, an order may, at the option of the officer by whom it is issued, be addressed either to the chief headman or to any headman who is by his office responsible for the execution thereof. And if the order is addressed to the chief headman, he may either execute it himself or refer to the responsible headman.