Section 7(1)(ii) in The Delhi Land Reforms Rules, 1954

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(1)(ii) in The Delhi Land Reforms Rules, 1954

(ii)For declarations under Clause (b) and (c) of the said sub-section the amount of compensation, which will be only 4 times the land revenue paid in the fasli year before the commencement of the Act, shall be entered as payable to the outgoing proprietor in one lump sum within six months of the date of declaration and the portions not applicable to these cases in para 2 of the declaration shall be scored out.

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NCT Delhi - Subsection

Section 7(1)(ii) in The Delhi Land Reforms Rules, 1954