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NCT Delhi - Section

Section 3 in The Delhi Land Reforms Rules, 1954

3. Proclamation.

- Upon the publication of notification under Rule 2, the Revenue Assistant shall issue a proclamation in L.R. Form 1, either in respect of each village of each Gaon Sabha area, and cause the same to be published-
(a)by posting copies of the proclamation at his Court house, at the tehsil building at some conspicuous place in or near the village or villages to which the rights pertain, and
(b)by beat of drum in each village.