Section 22 in The Delhi Land Reforms Rules, 1954

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NCT Delhi - Section

Section 22 in The Delhi Land Reforms Rules, 1954

22. Rate of interest under the proviso to sub-section 37 of Section 24 Registration of lease (Section 37).

(1)All leases of land made under the Act 5, annual rent of which exceeds Rs. 100, shall be executed by a registered instrument.

(2)Leases of land the rental of which is Rs. 100 or less may be attested by any revenue court or revenue officer not inferior in rank to a Girdawar Kanungo within the local limits of whose jurisdiction the whole or some portion of the land to which such lease or counterpart relates, is situate.The endorsement on the instrument of lease shall be, as nearly as may be, in the following form-"This document was presented before me on the day of in the year by the person/persons specified below.I have satisfied myself as to his/their identity and his/their acquaintance, with and assent, to the terms of the document.Execution is admitted by-son of-ProfessionResident ofandSon ofProfessionResident ofwho is/are personally known to meorwho is/are identified bySon ofProfessionResident ofandSon ofProfessionResident ofwho is /are personally known to meorwho is/are identified bySon ofProfessionResident ofandwho is/are of apparent respectability.

Date of attestationSignature of theexecutants

Signature or thumb-impression of the witness

Signature of theattesting officer of Court

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NCT Delhi - Section

Section 22 in The Delhi Land Reforms Rules, 1954

22. Rate of interest under the proviso to sub-section 37 of Section 24 Registration of lease (Section 37).