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[Cites 0, Cited by 0] [Section 104] [Entire Act]

NCT Delhi - Subsection

Section 104(1) in The Delhi Land Reforms Rules, 1954

(1)Process against a defaulter being or having property in a place outside Delhi State, can be issued against him or against such property only upon a certificate issued under Section 3 of the Revenue Recovery Act, 1890, to the District Officer of the place where the realization has to be made.