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NCT Delhi - Section

Section 140 in The Delhi Land Reforms Rules, 1954

140. Proposal.

- Before proposing attachment under Section 144 the Deputy Commissioner should satisfy himself by reference to the revenue records and other sources of information available to him that there is a reasonable probability of the arrears being recovered by this process within the period of three years allowed by the Act. If the Deputy Commissioner or the Chief Commissioner is not satisfied, the attachment shall not be made except as a preliminary measure to some more severe process.