40. Particulars to be stated in the list of tenure and sub-tenure holders.
- The register of persons cultivating or otherwise occupying land specified in Section 20 shall specify as to each tenure or sub-tenure holder the following particulars -(a)the tenure or sub-tenure as determined under the Delhi Land Reforms Act, 1954;(b)the revenue and cesses or local rates or any other dues payable by the tenure-holder or rent payable by the sub-tenure holder; and(c)any other conditions of the tenure or sub-tenure which the Chief Commissioner may be rules require to be recorded.Explanation. - For the purposes of this section the year for which the register is prepared shall be reckoned as a complete year.
