Section 25(2)(a) in The Delhi and Ajmer Merwara Land Development Act, 1948

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(2)(a) in The Delhi and Ajmer Merwara Land Development Act, 1948

(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (i) thereof to the landlord, and the amount determined under sub-clause (ii) thereof to the tenant, and

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NCT Delhi - Subsection

Section 25(2)(a) in The Delhi and Ajmer Merwara Land Development Act, 1948