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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(3)(v) in The Chhattarpur Farmers Market Bye-Laws, 2004

(v)The I-card shall be renewed on yearly basis (i.e. financial year basis) only to the recorded land owner or the tenant or to contractor and to their family members as prescribed in the proforma after verification of the records.