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NCT Delhi - Section

Section 27 in The Delhi Land Reforms Rules, 1954

27. Land revenue on exchange (Section 41).

- If in the course of proceedings, the [Deputy Commissioner] [Substituted by Notification (F) 3 LRO/66, dated 8.7.1966.] finds that the exchange involves a portion of a holding, and land revenue of the holding shall be split on the basis of their respective valuation at the last available prevailing village rate of rent with due regard to the class of soil.