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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(1)(a) in The Delhi Land Reforms Rules, 1954

(a)in the case of Bhumidhars who have been declared as such either under Section 11 or or who, as mortgagers of classes mentioned in sub-section (1) of Section 11, have been declared as Bhumidhars under Section 15, forth times the land revenue payable;