Section 150 — Holders of sir-land in Sambalpur to provide for remuneration of mukaddams.
The Central Provinces Land-Revenue Act, 1881
In each village of the district of Sambalpur all persons holding sir-land, other than mukaddams, are bound to provide for the due remuneration of the mukaddam of the village; and the Chief Commissioner may make rules for the enforcement of this obligationOpen in Lexace · Ask the AI about this section
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