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[Cites 0, Cited by 0] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(4) in The Delhi Land Reforms Rules, 1954

(4)If the application and the notice had been given and made after the first day of April, the action for the correction of papers shall be taken after the expiry of the year next succeeding the agricultural year in which the application had been made.