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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(8)(iii) in The Delhi Lands Reforms Act, 1954

(iii)[Where it is not possible to ascertain the crops grown in the preceding five years, the rent shall be calculated at the prevailing village rate of rent] [Substituted by Delhi Act 16 of 1956, section 8].