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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

NCT Delhi - Subsection

Section 6A(4) in The Delhi Land Reforms Rules, 1954

(4)In village where there are entries of mortgages with possession in respect of proprietary or tenancy rights some space should be left at the end of each part, as required by Clause (1) of Rule 11.