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NCT Delhi - Section

Section 25 in The Delhi Lands Reforms Act, 1954

25. Registration of the sanction or declaration under section 23 or 24.

- A copy of every sanction given or declaration made under section 23 or 24 shall be forwarded by the Deputy Commissioner to the Sub-Registrar concerned, who shall , notwithstanding anything contained in the Indian Registration Act, 1908, register the same free of cost in the manner prescribed.