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NCT Delhi - Section

Section 203 in The Delhi Land Reforms Rules, 1954

203. Inspections and copies of documents (Section 184).

- All documents, statements and registers maintained under the Act of these rules be open to inspection during such hours and subject to the conditions and on payment of fees prescribed in Chapter 16-C of the Rules and Orders of the High Court of Judicature Allahabad Volume IV and any person shall be entitled to be furnished with a copy of or any portion of any such document, statement or register subject to the conditions and on payment of the fees prescribed in Chapter 13 of District Office Manual, Punjab.