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[Cites 0, Cited by 0] [Section 47A(2)] [Section 47A] [Entire Act]

NCT Delhi - Subsection

Section 47A(2)(g) in The Delhi Land Reforms Rules, 1954

(g)Any person interested may file objections against auction before the Deputy Commissioner within 30 days of the auction. As soon as the objections are filed, the Deputy Commissioner shall send intimation thereof to the Pradhan Gaon Panchayat who shall thereupon stay confirmation of the auction till the objections are disposed of.