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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(i) in The Punjab Land Revenue Rules

(i)The remuneration of a headman in an estate or sub-division of an estate, owned chiefly or altogether by Government shall be such c portion of the village officer’s cess or of the income accruing to Government from the estate as may be sanctioned by the Financial Commissioner.