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NCT Delhi - Section

Section 158 in The Delhi Land Reforms Rules, 1954

158. Remission or suspension of land revenue (Section 127).

(1)Relief in revenue of a holding under Section 127 shall ordinarily be given in accordance with the following scales :
Loss measured in annas per rupee of normalproduce Relief of land revenue per rupee
Amounting to annas 8 but not amounting to annas 10 0 6 0
Amounting to annas 10 but not amounting to annas 12 0 10 0
Amounting to and exceeding annas 12 1 0 0
Provided that in precarious areas if justified by circumstances of the cultivators, suspension or remission of land revenue to the extent of 4 annas in the rupee may be given when the loss measured in annas per rupee of the normal produce amounts to 6 annas but does not amount to 8 annas.
(2)When the whole or a part of holding is leased relief in rent shall be given to the Asami in accordance with the scale applied to such holding and shall be separate from independent of the relief given to the Bhumidhar, which shall be calculated as if no part of the holding were sublet.
(3)The scale of relief given in sub-rule (1) shall also apply in case of Asamis under the Gaon Sabha as if the rent paid by the Asamis was land revenue.
(4)The Deputy Commissioner is empowered to suspend revenue and rent for a period of 3 months but suspension for a longer period requires the sanction of the Chief Commissioner.