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[Cites 0, Cited by 1] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(i) in The Delhi Land Reforms Rules, 1954

(i)in the case of an Asami belonging to the classes mentioned in sub-Clause (iii) of Clause (a) and Clause (c) of Section 6 shall be served personally on the Pradhan of the Gaon Panchayat or sent to him by registered post, acknowledgement due;