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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(5) in The Delhi Land Reforms Rules, 1954

(5)Where there are several persons in a Khata Khatauni or where the tenure or sub-tenure holder is a minor or a disabled person within the meaning of sub-section of Section 10 of the Revenue Assistant shall obtain the signature of the head or karta or the guardian of the person suffering from the disability, as the case may be.