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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(4)(ii) in The Delhi Land Reforms Rules, 1954

(ii)a change of the title of the holding, for example, change by succession or transfer, by proof of title by a claimant by the extinction of the rights of the person recorded and admission of another person, or