Section 109(1) in The Delhi Lands Reforms Act, 1954
(1)Subject to the provisions of this Act, every person, who is a Bhumidhar, shall be liable to pay to the Government for land, held by him as such, on account of land revenue(a)if he is declared a Bhumidhar under section 11, the amount of land revenue, cesses and local rates as given in that section;(b)if he becomes a Bhumidhar under section 13, the amount of land revenue, cesses and local rates as given in section 14;(c)if he is declared a Bhumidhar under sub section (4) of section 74 , the amount of land revenue, cesses and local rates as given in that section.
