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[Cites 0, Cited by 0] [Section 74] [Entire Act]

NCT Delhi - Subsection

Section 74(3) in The Delhi Lands Reforms Act, 1954

(3)The Asami shall have the right to hold the land for the period of five years at a rate of rent, which shall not be more than 50 per cent of the prevailing rate of rent of the village, payable for the land.