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NCT Delhi - Section

Section 81 in The Delhi Land Reforms Rules, 1954

81. The method of filling in receipts.

(1)Before giving a receipt to the payer the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] shall fill columns 1 to 8 and sign in column 9 both on counterfoil 'A' and on the receipt 'B' of L.R. Form 22. Column 10 i.e. the progressive total of the counterfoil shall also be filled in.
(2)The coupon 'C' shall not be filled in by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.]. The receipt and coupon shall both be given to the payer and the counterfoil shall be retained by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.].