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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

NCT Delhi - Subsection

Section 31A(3)(b) in The Delhi Land Reforms Rules, 1954

(b)If the land is that of the Asami, the Deputy Commissioner shall proceed to take action under Clause (ii) or Clause (iii) of sub-section 4 as the case may be.