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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30D] [Entire Act] State of Himachal Pradesh - Subsection Section 30D(iii) in The Punjab Land Revenue Rules (iii)When any such inam becomes vacant due to death, resignation or dismissal,a successor to that vacant inam shall be appointed as far as possible, in the manner prescribed for lambardars by rule 17(ii).
