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NCT Delhi - Section

Section 39 in The Delhi Land Revenue Act, 1954

39. Attestation of entries and decision of disputes.

- All undisputed entries in the record-of-rights shall be attested by the parties interested and all disputes regarding such entries, whether taken up by the Record Officer of his own motion or upon application by any party interested, shall be disposed of by him in accordance with the provisions of Section 27, 28 and 29.