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State of Himachal Pradesh - Section

Section 28 in The Punjab Land Revenue Rules

28.

(i)When the person on whose behalf the substitute was appointed vacates his office, the tenure of office by the substitute shall thereupon abate.
(ii)Saving as provided in sub-section (i), an order appointing a substitute shall remain in force until it is revoked, or until the substitute dies or is dismissed or resigns the appointment.