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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(3) in The Delhi Land Reforms Rules, 1954

(3)The registered copy shall be made over to the applicant and the original copy shall be retained as a permanent record in the Revenue Assistant's office after a note of the particulars mentioned in sub-rule (2) has been made on the back thereof.