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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(4)(a) in The Delhi Land Reforms Rules, 1954

(a)A holding of which the aggregate area does exceed 8 standard acres shall ordinarily be so divided into portions that the area of each portion is not less than 8 standard acres.