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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(3)(a) in The Delhi Lands Reforms Act, 1954

(a)be liable for payment of such amount on account of land revenue for the holding or his share therein as is determined on the same principle as laid down in clause (a) of sub-section (2).