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[Cites 0, Cited by 0] [Section 158] [Entire Act]

NCT Delhi - Subsection

Section 158(1) in The Delhi Land Reforms Rules, 1954

(1)Relief in revenue of a holding under Section 127 shall ordinarily be given in accordance with the following scales :
Loss measured in annas per rupee of normalproduce Relief of land revenue per rupee
Amounting to annas 8 but not amounting to annas 10 0 6 0
Amounting to annas 10 but not amounting to annas 12 0 10 0
Amounting to and exceeding annas 12 1 0 0
Provided that in precarious areas if justified by circumstances of the cultivators, suspension or remission of land revenue to the extent of 4 annas in the rupee may be given when the loss measured in annas per rupee of the normal produce amounts to 6 annas but does not amount to 8 annas.