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 29] [Entire Act] State of Himachal Pradesh - Subsection Section 29(i) in The Punjab Land Revenue Rules (i)In appointing a substitute for a minor headman, the Collector shall select any land-owner resident in the village, or any resident tenant if the case falls under rule 14 (ii).
