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[Cites 0, Cited by 0] [Section 47A(2)] [Section 47A] [Entire Act]

NCT Delhi - Subsection

Section 47A(2)(h) in The Delhi Land Reforms Rules, 1954

(h)After the confirmation of the auction the licensee or lessee shall have to execute an agreement in writing with the Gaon Panchayat; providing:
(i)that he shall not put the land to use for any purpose other than one for which it has been leased.,
(ii)that he shall not put or raise any permanent structure on the land without the prior sanction of the Deputy Commissioner,
(iii)that on the expiry of the period of lease he shall deliver back vacant possession of the land to the Gaon Sabha/Deputy Commissioner or to the officer appointed for the purpose in the same conditions in which it was leased out;
(iv)that he shall not part with possession of the land to any other person in any manner whatsoever,
(v)that the lease money shall be payable in advance by first of April each year,
(vi)that he shall obtain a certificate and a receipt for the amount paid by him and the Panchayat shall, upon delivering the certificate and receipt, be entitled to receive from him the counterfoil thereof. Such certificate and counterfoil shall be in L.R. Forms 16 and 17 respectively.