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[Cites 0, Cited by 0] [Section 75] [Entire Act]

NCT Delhi - Subsection

Section 75(1) in The Delhi Land Reforms Rules, 1954

(1)Direct collection shall be made by [***] [The word 'Temporary' omitted by Notification F.4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] [bailiffs] [Substituted by Notification F. 4 (Rectt)/73/Revenue E.S.H. 891-901, dated 27.9.1976.], each of whom shall be required to collect [Rs. 72,000.00 per annum] [Substituted Rule (3) Substituted by Notification F. 60/LRO/67, dated 6.9.1967.].