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[Cites 0, Cited by 2] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(1) in The Delhi Land Reforms Rules, 1954

(1)The land revenue payable by each Bhumidhar in the above named areas of Appendices II, III and IV as determined under,Rule 63, shall be subject to annual variations according to the actual cultivable areas available in each holding.