Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 131 in The Delhi Lands Reforms Act, 1954

131. Annual enquiry into revenue free grants.

- The Deputy Commissioner shall enquire annually into the case of all lands released conditionally for a term from the payment of land revenue.If the condition is broken, he shall report the case to the Chief Commissioner for orders; and if the period has expired or if the grantee, where the grant is for the life of the grantee, has died, he shall assess the land and report his proceedings to the Chief Commissioner for sanction.Collection of Land Revenue