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State of Himachal Pradesh - Section

Section 48 in The Punjab Land Revenue Rules

48.

Sale 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 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.