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NCT Delhi - Section

Section 113 in The Delhi Lands Reforms Act, 1954

113. Revision settlement of land revenue.

- The Chief Commissioner may , at any time after a period of thirty years from the first settlement, direct a fresh settlement (hereinafter referred to as revision settlement) of land revenue of the whole or part of the State;Provided that no enhancement of revenue shall take effect before the expiration of the settlement for the time being in force.