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State of Haryana - Section

Section 48 in The Punjab Land Revenue Rules

48. Agency to be used in conducting sale.

- Sales of the produce of land shall be made by a Revenue-officer or by the field kanungo of the circle in which the land is situated. When the sale is made by the kanungo it shall be carried out in presence of a [--] [The words 'Zaildar, Inamdar' omitted by GSR No. 12, dated 30th January, 1965.] village headman appointed in that behalf by a Revenue-officer.The field kanungo shall be entitled to a commission of 5 per cent on the sale-proceeds.