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NCT Delhi - Section

Section 155 in The Delhi Land Reforms Rules, 1954

155. Progress-Report.

- A fortnightly progress return shall be prepared in the Tehsil on the 1st and the 16th of each month showing for each amin :
(a)the name of the [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.],
(b)the total amount to be collected in the fasal,
(c)the total amount collected upto the end of the previous fortnight,
(d)the amount collected during the fortnight, and
(e)the balance outstanding.
This return shall be submitted to the Revenue Assistant by the 7th and the 23rd of each month who, after passing necessary orders, shall submit it to the Deputy Commissioner for information.