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[Cites 0, Cited by 3] [Section 146] [Entire Act]

NCT Delhi - Subsection

Section 146(1) in The Delhi Land Reforms Rules, 1954

(1)Recourse can only be had to the sale of the holding under Section 140 when the processes specified in Clauses (a), (b), (c) or (d) of Section 136 would be insufficient for the recovery of the arrear.