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[Cites 0, Cited by 1] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(2) in The Delhi Land Reforms Rules, 1954

(2)The court shall prepare and place on record a map showing in different colours the plots given to each party, and if any field has been sub-divided, the court shall demarcate the portions at the expense of the parties.