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NCT Delhi - Section

Section 26 in The Delhi and Ajmer Merwara Land Development Act, 1948

26. Accounts.-

The Board shall maintain, in such form and in accordance with such rules as may be prescribed, an account of all receipts and payments by the Government in respect of the land, and any owner of, or other person saving an interest in, the land may, on payment of a fee of eight annas, inspect the account.