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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

NCT Delhi - Subsection

Section 10A(ii) in The Delhi Land Reforms Rules, 1954

(ii)Any person entitled to receive compensation may also have the whole or any portion of such compensation, set off against the land revenue, payable in respect of the holding of any other person in whom be as interested and the land revenue in respect of his own holding accruing in future by making an application to the Revenue Assistant.