Section 149 in The Delhi Land Reforms Rules, 1954

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NCT Delhi - Section

Section 149 in The Delhi Land Reforms Rules, 1954

149. Cost of sale (Sections 140 and 141).

(1)When the land is put up for sale, a charge shall be levied on account of the costs of every sale, upon such amount not exceeding the total sum due for recovery as may be realised by the sale, at the following rates-

(i)where such amount does not exceed 200 rupees at the rate of one rupee for every 100 rupees or portion of 100 rupees;

(ii)where such amount exceeds 200 rupees but does not exceed 1,000 rupees, 2 rupees for the first 200 rupees and at the rate of 8 annas per every 100 rupees or portion of 100 rupees;

(iii)where such amount exceeds 1,000 rupees, 6 rupees for the first 1,000 rupees and at the rate of one rupee for every 500 rupees or portion of 500 rupees in excess of 1,000 rupees.

(2)When immovable property other than the land is put up for sale, a charge shall be levied upon such amount not exceeding the total sum due for recovery as may be realised by the sale at the rate of half an anna per rupee of the sale proceeds, fractions of a rupee being excluded.

(3)When the sale officer goes to any place to conduct a sale and no sale takes place, a charge shall be levied to meet the costs of his deputation according to the following scale-

		Rs.	a.	p.
(i)	When the amount for recovery does not exceed Rs. 100	1	8	0
(ii)	When such amount exceeds Rs.100 but does not exceed Rs. 1,000	3	0	0
(iii)	When such amount exceeds Rs. 1000	6	0	0

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NCT Delhi - Section

Section 149 in The Delhi Land Reforms Rules, 1954

149. Cost of sale (Sections 140 and 141).