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[Cites 0, Cited by 7] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(1) in The Delhi Land Reforms Rules, 1954

(1)While the tenure registers are being prepared under Rule 6 all cases of mortgages with possession, whether they are mortgages of proprietary of tenancy rights, shall be omitted; but in villages where there are such mortgage entries, some space shall be left out at the end of each part concerned for those entries to be made at a subsequent stage.