Section 14(2)(b) in The Delhi Lands Reforms Act, 1954

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NCT Delhi - Subsection

Section 14(2)(b) in The Delhi Lands Reforms Act, 1954

(b)be liable to pay as compensation in the Government Treasury to the credit of the proprietor concerned an amount which shall in the case of tenants with permanent and heritable rights, i.e., in the case of tenants under clauses (b)m (c) and (h) of sub-section (1) of section 13 , he eight times the amount of land revenue so determined and in the case of non- occupancy tenants, i.e., tenants, of Sir or tenants under clauses (a), (d), (f) and (g) of sub section (1) of section 13, be sixteen times the land revenue so determined.

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NCT Delhi - Subsection

Section 14(2)(b) in The Delhi Lands Reforms Act, 1954