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[Cites 0, Cited by 0] [Section 134] [Entire Act]

NCT Delhi - Subsection

Section 134(c) in The Delhi Lands Reforms Act, 1954

(c)the gaon Panchayat shall be paid a remuneration at such rate as may be prescribed on the collections made by it after the amount of land revenue or other dues collected have been credited to the prescribed fund.