(1)The remuneration of a headman in an estate or sub-division of an estate owned chiefly or altogether by Government shall be such a portion of the village officer's cess or of the income accruing to Government from the estate, as may be sanctioned by the Financial Commissioner.(ii)In other estates the remuneration of a headman shall be the remuneration appointed when the land-revenue of the estate was last assessed.(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.](iv)The Collector may at any time revise and [alter] [Substituted by Punjab Government Gazette, dated 11th July, 1980.] the existing arrangements in an estate regarding the collection of the land-revenue by the different headman and the division of the remuneration between them. [-] [The words 'but his order shall not take effect until it has been confirmed by the Commissioner' omitted by Financial Commissioner's notification No. 1224-R, dated the 9th May, 1932.].Chief Headmen
