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[Cites 0, Cited by 0] [Section 170] [Entire Act]

NCT Delhi - Subsection

Section 170(4) in The Delhi Land Reforms Rules, 1954

(4)If the persons appear in pursuance of the notices under Rule 1 and file objections, the Revenue Assistance shall proceed to hear the Gaon Sabha and the objectors and to record any evidence which they may adduce.