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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(3)(b) in The Delhi Lands Reforms Act, 1954

(b)and be liable to pay as compensation an amount equal to 20 times the land revenue so determined under clause (a) which shall be distributed between his immediate landholder and the proprietor in accordance with the following scale:--