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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

NCT Delhi - Subsection

Section 109(1)(c) in The Delhi Lands Reforms Act, 1954

(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.