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NCT Delhi - Section

Section 178 in The Delhi Land Reforms Rules, 1954

178. Registration (Sections 165 and 170).

- If the Registrar grants a certificate of registration, he shall send a copy thereof to the Deputy Commissioner for necessary entries in the village records and in the register of co-operative farms in L.R. Form 42. The Registrar shall also send a copy of the certificate and the approved by-laws to the registered address of the farm.