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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4)(d) in The Punjab Land Revenue Rules

(d)[ * * * * * * * ] [Clause (d) omitted by G.S.R 9/P.A. 17/87/s. 28/Amd. (9)/68 dated 11th January, 1968.].
(iii)Failing the appointment of an heir, a successor to the office shall be appointed in the manner, and with regard to the considerations described in rule 15.
(iv)Election shall not in any case be resorted to as aid in making appointments under this rule and rule 14.