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[Cites 0, Cited by 0] [Section 92] [Entire Act]

NCT Delhi - Subsection

Section 92(2) in The Delhi Lands Reforms Act, 1954

(2)Where rent is remitted by money order, the payee receipt or the endorsement of refusal on the money order duly stamped by the post office shall be admissible in evidence without formal proof and shall, until the contrary is proved, be presumed to record the receipt or refusal thereof.