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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(1) in The Delhi Land Reforms Rules, 1954

(1)Every application for ejectment of a tenure holder or a person in possession otherwise than in accordance with law shall, except when it is second or subsequent application for the execution of the same order, be accompanied by a certified copy of the order.