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[Cites 0, Cited by 0] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(1) in The Delhi Land Reforms Rules, 1954

(1)Any sum collected in excess of the proper demand may be refunded under the orders of the Deputy Commissioner.The refund shall be made only in cases where the interest of the person, entitled to refund, in the holding (for which excess collection has been made) has been extinguished. In other cases the excess collection shall be adjusted against the current land revenue demand.