Section 7(1)(iii) in The Delhi Land Reforms Rules, 1954

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NCT Delhi - Subsection

Section 7(1)(iii) in The Delhi Land Reforms Rules, 1954

(iii)For declarations under Section 13 in cases where tenants-in-chief including the tenants of Sit, are declared as Bhumidhars, para 2 of the declaration shall show the declared land revenue to be half of the rent payable by him in the year before the commencement of the Act subject to the maximum and minimum prescribed under the proviso to Clause (a) of sub-section (2) of Section 14 and the total compensation as 8 times or 16 times the declared land revenue in accordance wit h Clause (b) of sub-section (2) of Section 14, also providing for the option to pay the total compensation in one lump sum or in ten annual equal instalments together with simple interest at 2½% per annum.

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NCT Delhi - Subsection

Section 7(1)(iii) in The Delhi Land Reforms Rules, 1954