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NCT Delhi - Section

Section 68 in The Delhi Land Reforms Rules, 1954

68. Credit of arrears.

- Where arrears are outstanding on account of two or more years and no express intimation is given by a person of the arrears of some particular year, the receipt shall be credited first against the demand on account of the initial year for which arrears are outstanding and the balance, if any, against the demand on account of the next succeeding year and so on.