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[Cites 0, Cited by 0] [Section 141] [Entire Act]

NCT Delhi - Subsection

Section 141(2) in The Delhi Land Reforms Rules, 1954

(2)In cases where a separate establishment is maintained the expenditure shall not exceed 10 percent of the gross income and shall be charged direct to the area attached. In other cases, where the area is managed by the ordinary revenue staff, the amount levied shall be credited to Government as a miscellaneous receipt.