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[Cites 0, Cited by 0] [Section 101] [Entire Act]

NCT Delhi - Subsection

Section 101(b) in The Delhi Land Reforms Rules, 1954

(b)Two copies of the challan shall accompany the remittance and the third shall be retained in the book. The receipt copy of the challan, when received back from the Tehsil, shall be pasted to the counterfoil retained in the challan book.