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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2)(b) in The Delhi Lands Reforms Act, 1954

(b)the amount of compensation as determined under clause (a) payable by each of the tenant shall be paid by him to the proprietor mortgagor through court either in one lump sum or in instalments in the manner laid down in sub section (4) of section 14;