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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1) in The Delhi Land Reforms Rules, 1954

(1)Every suit or proceeding whether pending in the court first instance or in appeal or revision stayed under Sections 20 and 21 shall together with the appeal or revision, if any, be abated by the court or the authority before which it may be pending after notice to the parties and giving them an opportunity to be heard.