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NCT Delhi - Section

Section 6C in The Delhi Land Reforms Rules, 1954

6C. Calculation of land revenue and compensation under Section 11 and 13, where the rent of the tenure-holder in the year before the commencement of the Act was payable in kind (sub-section 8 of Section 14).

- For the purposes of sub-section (8) of Section 14 all grain rents shall be converted into cash rents in accordance with the principles laid down in Rule 51.