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[Cites 0, Cited by 2] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(6) in The Delhi Land Revenue Act, 1954

(6)"Revenue court" means all or any of the following authorities, that is to say, the Chief Commissioner, the Deputy Commissioner, Additional Collector, Revenue Assistant, Assistant Collector, Settlement Officer, Assistant Settlement Officer, Record Officer, Assistant Record Officer and Tahsildar;