Section 7(1)(iv) in The Delhi Land Reforms Rules, 1954

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NCT Delhi - Subsection

Section 7(1)(iv) in The Delhi Land Reforms Rules, 1954

(iv)For declarations under Section 13 in cases where sub-tenants are declared as Bhumidhars, para 2 of the declaration shall show the land revenue as determined on the same principle but in these cases the amounts of compensation payable to the proprietor as also to the landholder shall be separately specified and calculated in accordance with Clause (b) of sub-section (3) of Section 14, providing also for the option to pay the compensation in one lump-sum or in ten annual equal instalments together with simple interest at 2½% per annum due to the proprietor and the landholder, as the case may be.

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NCT Delhi - Subsection

Section 7(1)(iv) in The Delhi Land Reforms Rules, 1954