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

NCT Delhi - Subsection

Section 26(1) in The Delhi Land Reforms Rules, 1954

(1)Where any exchange has been agreed upon, a party in the agreement shall apply to the [Deputy Commissioner] [Substituted by Notification F. (3) LRO/66, dated 8.7.1966.] to record the same in the record of rights.