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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(iii) in The Punjab Land Revenue Rules

(iii)On the termination of any such transfer, farm or attachment as is referred to in sub-section (i), or on the release of any such mortgage as is referred in sub-section (ii), a headman appointed under this rule shall cease to hold office, and a new headman shall be appointed with reference to the considerations stated in rule 15.