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[Cites 0, Cited by 0] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(2) in The Delhi Land Reforms Rules, 1954

(2)After receipt of the application for surrender, the Tehsildar shall at the commencement of the next agricultural year send the application to the patwari of the halka who shall get it attested by the applicant and the Pradhan of the Gaon Sabha and report if possession has been given up.