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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(5) in The Delhi Land Reforms Rules, 1954

(5)Whenever any proprietor to whom the payment of compensation is being made by instalments, dies or otherwise transfers his right, the Tehsildar shall direct his successor-in-interest to produce a succession certificate or a deed of transfer, as the case may be, before his name is substituted in the compensation register.