Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1)(iii) in The Punjab Land Revenue Rules

(iii)[ In any case not provided for by sub-sections (i) and (ii) a headman shall receive a portion of the village officer's cess equal to [ten per cent] [As amended by Financial Commissioner's notification No. 441-202-8944, dated 25th October, 1932.], of the land-revenue for the time being assessed on the estate or portion of the estate in which he holds office whether the assessment is leviable or not.]