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NCT Delhi - Section

Section 67 in The Delhi Land Reforms Rules, 1954

67. Payments to amins.

(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.
(2)Valuable securities or stamps of any description shall not be accepted in payment of land revenue and currency notes sent through the post shall be refused.