Section 26(2)(iii) in The Delhi Land Reforms Rules, 1954

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(2)(iii) in The Delhi Land Reforms Rules, 1954

(iii)a statement, to the effect that neither of the parties will hold land in the State exceeding thirty standard acres as a result of the exchange; and

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NCT Delhi - Subsection

Section 26(2)(iii) in The Delhi Land Reforms Rules, 1954