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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1) in The Delhi Land Reforms Rules, 1954

(1)On receipt of the report from the patwari or information from any interested party, the Tehsildar shall issue notice to the parties and also to the Gaon Sabha, if necessary and call upon them to produce the relevant document or documents.