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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(3)(c) in The Delhi Lands Reforms Act, 1954

(c)all rates, taxes, fees, rents and other charges due to the Gaon Sabha immediately before such dissolution shall be deemed to be due to the Central Government; [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)]