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[Cites 0, Cited by 0] [Section 204] [Entire Act]

NCT Delhi - Subsection

Section 204(2) in The Delhi Land Reforms Rules, 1954

(2)If necessary, the Revenue Assistant shall depute Patwaris or his own staff to copy out the above lists. When the lists are received he shall get each individual entry checked by the Kanungo concerned, who will sign each entry in token of check. 25 percent of the entries shall then be checked by the Naib Tehsildar.