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 2] [Entire Act] State of Haryana - Section Section 22 in The Punjab Land Revenue Rules 22. Determination of office of Chief Headmen - In an estate in which the appointment of a chief headman has been sanctioned by Government, the office shall be vacated as nearly as may be in the manner provided in the rules relating to headmen.
