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NCT Delhi - Section

Section 122 in The Delhi Land Reforms Rules, 1954

122. Fees to be levied.

- Every attachment and sale of movable property in realisation of revenue under Section 139 shall, unless the officer ordering the attachment otherwise directs, be made by a qurk amin. The fee levied for a warrant of attachment (L.R. Form 30) shall be Rs. ¼.