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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(1)(b) in The Delhi and Ajmer Merwara Land Development Act, 1948

(b)in respect of any other land, the average net annual income, if any, without deducting any land revenue payable, derived by the owner during the three years immediately preceding the said date.