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State of Punjab - Section

Section 28 in The Punjab Land Revenue Rules

28. Determination of office of substitute.

- When the person on whose behalf the substitute was appointed vacates his office, the tenure of office by the substitute shall thereon 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.