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NCT Delhi - Section
Section 126 in The Delhi Land Reforms Rules, 1954
126. Charges for deputation of a sale officer.
- When the sale officer goes for any place to conduct a sale and no sale takes place, the fees chargeable to meet the costs of his deputation shall be according to the following scale :| When the amount of recovery does not exceed Rs. 50 | 180/- |
| When such amount exceeds Rs. 50 but does not exceed Rs. 1,000 | 300/- |
| When such amount exceeds Rs. 1,000 | 600/- |