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[Cites 0, Cited by 1] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The Delhi Land Revenue Act, 1954

(2)The Deputy Commissioner shall cause to be recorded in the Annual Register all changes that may take place and any transaction they may affect any of the rights or interests recorded, and shall therein correct any errors proved to have been made in the record-of-rights or in any annual Register previously prepared.