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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(3)(a) in The Delhi Lands Reforms Act, 1954

(a)in any case where such calculation has been made before the date on which the Delhi Land Reforms (Amendment) Act, 1959, receives the assent of the President, on the first day of fasli year next following such date; and [Substituted by Act 4 of 1959, section 5 for "not exceeding two as the Chief Commissioner may determine, commencing from the fasli year next following the commencement of this Act" (w.r.e.f. 20-7-1054)]