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[Cites 0, Cited by 0] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(2) in The Delhi Land Reforms Rules, 1954

(2)In addition to the particulars required by sub-rule (2) of Rule 66 of Order XXI Civil Procedure Code, 1908, the sale proclamation shall mention the khasra numbers, the area and the revenue of the holding or portion thereof which is to be sold.