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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(l) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981

(l)"pre-determined rates" means the rates of premium chargeable from different categories of persons and determined by notification from time to time, by the Central Government, having regard to-