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State of Haryana - Section

Section 28 in The Punjab Land Revenue Act, 1887

28. Rules respecting Kanungos.

[-] [The words 'Zaildars, inamdars' omitted by Punjab Act 27 of 1964, section 3.] and village officers. - (1) The [State Government] [Substituted for the words 'Financial Commissioner' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may make rules to regulate the appointments, duties, emoluments, punishment, suspension and removal of kanungos, [-] [The words 'Zaildars, inamdars' omitted by Punjab Act 27 of 1964, section 3.] and village-officers.
(2)[-]. [Firstly sub-section (2) of section 28 was substituted by Act 17 of 1896 and now omitted by Punjab Act No. 27 of 1964, section 3.]