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[Cites 0, Cited by 0] [Section 92] [Entire Act]

NCT Delhi - Subsection

Section 92(1) in The Delhi Lands Reforms Act, 1954

(1)An Asami may pay his rent either direct or by postal money order, but the acceptance by the Gaon Sabha or the land holder of a sum so paid shall not debar the Gaon Sabha or the land holder, as the case may be, form proving that the amount due for any year or instalment was different from the amount paid.