Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 133] [Entire Act]

NCT Delhi - Subsection

Section 133(2) in The Delhi Lands Reforms Act, 1954

(2)Where the Gaon Sabha has been so charged, it shall be the duty of the Gaon Panchayat concerned to collect and realize, in accordance with the provisions of this Act or the rules made thereunder, the land revenue and the dues aforesaid payable to the Government form time in respect of the land comprised in its area.