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NCT Delhi - Section

Section 119 in The Delhi Lands Reforms Act, 1954

119. Deputy Commissioner to exercise the powers of Settlement Officer under Section 118.

(1)For the purposes of making settlements or revising assessments under section 118 the Deputy Commissioner shall have all the powers of a Settlement Officer.
(2)No settlement, revision of assessment made under section 118 or suspension of revenue made under section 127 shall be final until it has been sanctioned by the Chief Commissioner.