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NCT Delhi - Section

Section 9 in The Delhi Land Reforms Rules, 1954

9. Transmission of duplicate tenure register to tehsil.

- The duplicate tenure registers shall be transmitted to the Tehsildar, after the distribution of declaration forms is over, for the preparation, of first, the register of realization of compensations in L.R. Forms 7 and 8, secondly the preparation of the Land Revenue Demand Register and thirdly for the preparation of the records of rights. It shall eventually be retained as a permanent record in the Tehsil record room.