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[Cites 0, Cited by 0] [Section 139] [Entire Act]

NCT Delhi - Subsection

Section 139(2) in The Delhi Land Reforms Rules, 1954

(2)Process for attachment of a village or any area therein under Section 144 may be issued by the Deputy Commissioner with the previous sanction of the Chief Commissioner. While submitting his proposal for attachment to the Chief Commissioner the Deputy Commissioner shall report how he proposes to manage the land during the period of attachment and the period for which the attachment is proposed.