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[Cites 0, Cited by 0] [Section 75] [Entire Act]

NCT Delhi - Subsection

Section 75(5) in The Delhi Land Reforms Rules, 1954

(5)[ The post of bailiff shall be treated as Central Civil Service, class IV post for all purposes] [Sub-rule (5) substituted by Notification F.4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.].