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NCT Delhi - Section

Section 172 in The Delhi Lands Reforms Act, 1954

172. Consequences of registration.

- When a certificate of registration in respect of any co operative farm has been granted under section 165 or 170 the provisions of the Bombay Co- Operative Societies Act, 1925 , as extended to the State, shall , in so far as they are not inconsistent with the provisions of this Act or rules made thereunder, be applicable thereto.