Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 38 in The Punjab Chaukidara Rules

38.

Whatever be the mode of collection, the Deputy Commissioner shall cause an assessment Schedule to be drawn out for each village in which the mode of collection shall be described with the amount, whether of cash or grin, leviable from each person. Such Schedule shall be deposited with the Tehsildar of the pargana in which the village is situate, and a copy shall be supplied to the village headmen, village accountant and each village watchman.