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[Cites 0, Cited by 0] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(vi) in The Delhi Land Reforms Rules, 1954

(vi)Any person who is admitted to land shall be entitled to a certificate and a receipt for the amount paid by him and the panchayat shall upon delivering the certificate and receipt be entitled to receive from him the counterpart thereof. Such certificate and counterpart shall be in L.R. Forms 16 of 17 and respectively].