The remuneration of the chief headman of an estate shall be.(i)The remuneration appointed in respect of his office when the land-revenue of the estate was last assessed;(ii)Or failing any such special provision, a portion of the village officer's cess equal to one per cent of the land-revenue collected from the estate;(iii)This remuneration shall be collected by the village headmen and be paid by them to the chief headman;
