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[Cites 0, Cited by 0] [Section 73] [Entire Act]

NCT Delhi - Subsection

Section 73(2) in The Delhi Land Revenue Act, 1954

(2)No decree or order passed judicially by him shall be so reviewed except on the application of a party to the case made within a period of 90 days from the passing of the decree or order, or after such period if the applicant satisfies the Chief Commissioner that he had sufficient cause for not making the application within such period.