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[Cites 0, Cited by 0] [Section 149] [Entire Act]

NCT Delhi - Subsection

Section 149(2) in The Delhi Land Reforms Rules, 1954

(2)When immovable property other than the land is put up for sale, a charge shall be levied upon such amount not exceeding the total sum due for recovery as may be realised by the sale at the rate of half an anna per rupee of the sale proceeds, fractions of a rupee being excluded.