Section 179(2) in The Delhi Lands Reforms Act, 1954
(2)Without prejudice to the generality of the foregoing provision , the concessions and facilities may include(a)reduction of land revenue,(b)reduction of or exemption from any tax on agriculture,(c)free technical advice from experts employed by the Government on farming and use of mechanical aids,(d)financial aid and grant of subsidy and loans with or without interest, including loans for purchase of agricultural machinery such as tractors, etc.,(e)admission to land by the Gaon Sabha,(f)priority in irrigation from State irrigation works, and(g)priority in consolidation proceedings.
