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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(4) in The Delhi Land Revenue Act, 1954

(4)If the person so succeeding, or otherwise obtaining possession, or, in the case of a lease, the lessor is a minor or otherwise disqualified, the guardian or other person who has charge of his property shall make the report required by this section.