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NCT Delhi - Section

Section 51 in The Delhi Land Revenue Act, 1954

51. Mode of issuing proclamation.

- Wherever a proclamation issued under this Act, copies thereof shall be posted in the court-house of the officer issuing it, at the headquarters of the Tehsil and at some place of public resort on or adjacent to the land to which it refers and if the officer issuing it so directs, the proclamation shall further be published by beat of drum on or near the land to which it refers.