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NCT Delhi - Section

Section 147 in The Delhi Lands Reforms Act, 1954

147. Payment of rent and other dues in respect of attached area.

- When any area is attached under section 144 or is let out under section 146 no payment on account of rent or other dues made by the Asami or person in possession in respect of the land after the date of the attachment to any person other than the deputy commissioner shall be valid discharge.