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[Cites 0, Cited by 1] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(3) in The Delhi Land Reforms Rules, 1954

(3)As soon as the distribution of forms of one village is over, the method of payment of compensation elected shall also be entered in columns 15 and 16 of the original and duplicate tenure registers of the village and the initials of the Revenue Assistant shall be obtained in column 17 against each entry.