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NCT Delhi - Section

Section 174 in The Delhi Land Reforms Rules, 1954

174. Registers to be maintained by the Gaon Panchayat in connection with land management and functions prescribed in the Act and the rules.

- For purposes relating to settling and management of land or any other function prescribed under the Act of these rules, the Gaon Panchayat shall maintain the following registers and records :
(1)General Cash Book in L.R. Form 36,
(2)Receipt book in L.R. Form 37,
(3)Register of proceedings in L.R. Form 38,
(4)Demand and Collection Register in L.R. Form 39, and
(5)Deposit Register in L.R. Form 40.