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[Cites 0, Cited by 0] [Section 67] [Entire Act]

NCT Delhi - Subsection

Section 67(1) in The Delhi Land Reforms Rules, 1954

(1)Land revenue where it is realized by an amin must be paid directly to him. Land revenue may also be deposited at the Reserve Bank of India through the Tehsil or remitted by money-order to the Tehsildar.