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[Cites 0, Cited by 0] [Section 141] [Entire Act]

NCT Delhi - Subsection

Section 141(1) in The Delhi Land Reforms Rules, 1954

(1)In the case of all attachments of a holding or holdings or of a village, there shall be levied an amount to meet the cost of collecting establishment and local management. In the absence of special orders to the contrary by the authority sanctioning the attachment, the total charges levied shall amount to 10 percent of the gross income of the area concerned.