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[Cites 0, Cited by 0] [Section 75] [Entire Act]

NCT Delhi - Subsection

Section 75(6) in The Delhi Land Reforms Rules, 1954

(6)The Deputy Commissioner may reduce the pay of a bailiff temporarily by way of punishment if he finds that the bailiff has failed to collect the amount allotted to him owing to inefficiency or negligence but if even after a period of one month the bailiff does not improve, the Deputy Commissioner shall discharge him.