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[Cites 0, Cited by 3] [Section 80] [Entire Act]

NCT Delhi - Subsection

Section 80(1) in The Delhi Land Reforms Rules, 1954

(1)The receipt shall be in books of 100 each and shall be kept in the custody of the Tehsildar who shall be personally responsible for their safe keeping. Every foil of the receipt book shall bear the stamp of the tehsil.