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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(8)(ii) in The Delhi Lands Reforms Act, 1954

(ii)Where there was no rent payable or fixed for the holding or area concerned or part thereof, or where it was held rent-free or at favorable rate of rent, the rent for the said area shall be calculated at the prevailing village rate of rent.