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NCT Delhi - Section

Section 173 in The Delhi Lands Reforms Act, 1954

173. Bye- laws of the farm.

- Every application submitted under section 163 or 167 shall be accompanied with a copy of the proposed bye laws of the co operative farm and such Bye laws shall be deemed to be the bye laws required to be filed under sub section (3) of section 9 of the Bombay Co- operative Societies Act, 1925 as extended to the State.