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[Cites 0, Cited by 0] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(4) in The Delhi Land Reforms Rules, 1954

(4)The [Deputy Commissioner] [Substituted by Notification (F) 3 LRO/66, dated 8.7.1966.] shall thereupon decide the objections, if any, and pass suitable orders. If he decides that the exchange should be allowed, he shall also make an order for the delivery of possession, if necessary, and for the correction of papers.