Section 25(1)(a) in The Delhi and Ajmer Merwara Land Development Act, 1948

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NCT Delhi - Subsection

Section 25(1)(a) in The Delhi and Ajmer Merwara Land Development Act, 1948

(a)in respect of any land which on the said date was in the occupation of a tenant-

(i)the annual rent payable by him, and

(ii)the average net annual income, if any, after deducting rent derived by him during the three years immediately preceding the said date, and