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NCT Delhi - Section

Section 63 in The Delhi Land Reforms Rules, 1954

63. Declaration of Bhumidhars and Asamis in these areas.

- On the commencement of the Act, action for the declaration of Bhumidhari and Asami rights in all the 47 villages given in Appendices II and III and in the Kham areas of the forty villages given in Appendix IV shall be made, and compensation payable by the newly declared Bhumidhars, as also their land revenue shall be determined and declared in accordance with Rules 6-A, 6-B, 6-C, 7 and 8 like all other villages of the State.