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[Cites 0, Cited by 1] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(3) in The Delhi Land Reforms Rules, 1954

(3)On receipt of the patwari's report to the effect that possession has been given up and if the notice and the application had been given and made before the first day of April the Tehsildar shall order the correction of papers accordingly.