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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(5) in The Delhi Land Reforms Rules, 1954

(5)If the change involves the creation of a new holding in respect of land which was not previously assessed to land revenue, the wasil-baqi navis shall prepare in duplicate an addendum to the jamabandi in L.R. Form 19.