Section 31A(3)(a) in The Delhi Land Reforms Rules, 1954

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NCT Delhi - Subsection

Section 31A(3)(a) in The Delhi Land Reforms Rules, 1954

(a)if the land is that of the Bhumidhar, lease it on behalf of the Bhumidhar for a period of 5 years from 1st July, falling the date of leases, on the following terms and conditions-

(i)The annual rent will be four times the land revenue of the land in question;

(ii)The annual rent Will be paid in advance before 15th June every year;

(iii)The land shall only be used for cultivation purposes and in at lest, half of the land cereals shall be shown and the produce per acre should, on an average, be not less than 8 quintals per acre;

(iv)Improvements if any, shall be made by the leases at his own cost without claiming any compensation therefore;

(v)Breach of any condition will render the lease liable to termination.

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NCT Delhi - Subsection

Section 31A(3)(a) in The Delhi Land Reforms Rules, 1954