30. Restriction on attachment or assignment of remuneration of kanungos
[- ] [The words 'Zaildar, Inamdar' have been ommitted by the Punjab Land Revenue (Amendment) Act, 1964 (Punjab Act No. 27 of 1964 ), Section 4.] and village officers. - (1) The emoluments of a kanungo, [-] [The words 'Zaildar, Inamdar' have been ommitted by the Punjab Land Revenue (Amendment) Act, 1964 (Punjab Act No. 27 of 1964), Section 4.] or village officer shall not be liable to attachment in execution of a decree or order of any civil or revenue court.(2)An assignment of or charge on, or an agreement to assign or charge, any such emoluments shall be void unless it is authorised by rules made by the Financial Commissioner in this behalf.
