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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(1)(a) in The Delhi Land Reforms Rules, 1954

(a)details of land held by the applicant immediately before the 1st of July, 1950, i.e. the Khasra number of plots, their areas village, assessment circle in which they are situate, the nature of tenure and the annual rent;