Section 149(3) in The Delhi Land Reforms Rules, 1954

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NCT Delhi - Subsection

Section 149(3) in The Delhi Land Reforms Rules, 1954

(3)When the sale officer goes to any place to conduct a sale and no sale takes place, a charge shall be levied to meet the costs of his deputation according to the following scale-

		Rs.	a.	p.
(i)	When the amount for recovery does not exceed Rs. 100	1	8	0
(ii)	When such amount exceeds Rs.100 but does not exceed Rs. 1,000	3	0	0
(iii)	When such amount exceeds Rs. 1000	6	0	0

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NCT Delhi - Subsection

Section 149(3) in The Delhi Land Reforms Rules, 1954