Section 72(4)(iii) in The Delhi Land Reforms Rules, 1954

[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(4)(iii) in The Delhi Land Reforms Rules, 1954

(iii)a change in the holding, for example, where a part of the holding is transferred, or where a claimant proves his title to a part of holding, the wasil-baqi navis shall immediately make an entry in the remarks column containing full particulars about the change and the order of the court by which the change has been made.

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NCT Delhi - Subsection

Section 72(4)(iii) in The Delhi Land Reforms Rules, 1954