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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(1) in The Delhi Land Reforms Rules, 1954

(1)A Bhumidhar may exchange land held him as such for land held by any other Bhumidhar or for lands for the home being vested in the Gaon Sabha or local authority or in the Government by application to the Deputy Commissioner.]