Section 139 — Lambardars may recover fees and other charges from proprietors.

Together with the land-revenue, lambardars and sub-lambardars may recover from the proprietors whom they respectively represent— (a) any remuneration to which they are entitled as such; and (b) the sum which, under section one hundred and thirty-eight, they are bound to pay to mukaddams: Provided that no such recovery shall made from malik-makbuzas paying a percentage which includes remuneration to mukaddams and lambardars.

‹ Prev All sections Next ›