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[Cites 0, Cited by 0] [Section 134] [Entire Act]

NCT Delhi - Subsection

Section 134(a) in The Delhi Lands Reforms Act, 1954

(a)every Bhumidhar shall, without prejudice to the provisions of section 108, be liable to the Gaon Panchayat for the payment of the land revenue or other dues for the time payable by the Bhumidhars,