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NCT Delhi - Section

Section 21B in The Delhi Land Reforms Rules, 1954

21B. Disposal of reports by Revenue Assistant (Section 81).

- The Revenue Assistant, on receipt of the report referred to in Rule 21-A or on receipt of information otherwise regarding user of land for non-agricultural purposes shall issue notice to the parties in L.R. Form 48 and shall call upon them to show cause why action should not be taken against them under Section 81.To every such suit or proceedings Gaon Sabha shall be made a party.After hearing the parties and after making such further enquiries as he thinks fit, the Revenue Assistant shall pass suitable orders thereon].D. Transfers