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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

NCT Delhi - Subsection

Section 153(2)(a) in The Delhi Land Reforms Rules, 1954

(a)He shall examine at least 10 percent of the receipts in the possession of persons who have paid land revenue and satisfy himself by inquiries from such persons that the amounts have been correctly entered in the receipts and that no manuscript receipts have been issued.