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[Cites 0, Cited by 0] [Section 90] [Entire Act]

NCT Delhi - Subsection

Section 90(3) in The Delhi Lands Reforms Act, 1954

(3)The rent decreed in any such suit, shall be the rent payable in the years previous to the year of admission, permission or accrual of asami rights, or if no rent was payable in such year, it shall be fixed at the prevailing village rate of rent applicable to the land, subject to the maximum laid down in section 88.