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NCT Delhi - Section

Section 25 in The Delhi Land Reforms Rules, 1954

25. [ Exchange (Section 40). [Rule 25 Substituted by Notification F. (3) LRO/66, dated 8.7.1966.]

(1)A Bhumidhar may exchange land held him as such for land held by any other Bhumidhar or for lands for the home being vested in the Gaon Sabha or local authority or in the Government by application to the Deputy Commissioner.]