Section 14(8)(i) in The Delhi Lands Reforms Act, 1954

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NCT Delhi - Subsection

Section 14(8)(i) in The Delhi Lands Reforms Act, 1954

(i)Where the rent is paid in kind, or is based on an estimate or appraisement of standing crops or on rates varying with the crops sown or partly in one of such ways and partly in another or other of such ways, the rend shall be deemed to be an amount, which the average value of the landlord share of the crops grown in the preceding five years, subject to such rules as may be prescribed and

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NCT Delhi - Subsection

Section 14(8)(i) in The Delhi Lands Reforms Act, 1954