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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

NCT Delhi - Subsection

Section 153(2)(b) in The Delhi Land Reforms Rules, 1954

(b)He shall collect at least 10 per cent of the coupons attached to receipts issued to persons who have paid the land revenue and fill up the blanks in the coupons from the entries in the receipts.