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NCT Delhi - Section

Section 142 in The Delhi Land Reforms Rules, 1954

142. Proclamation.

- When any land is attached under Clause (d) of Section 136 or Section 144 or leased under Section 146 the proclamation (L.R. Form 32) shall be affixed in a conspicuous place in the village in which the land is situated, and shall be notified by beat of drum.