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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(4) in The Delhi Land Reforms Rules, 1954

(4)The compensation registers shall be compared once every six months, with the mutation registers maintained at Tahsil, so that any changes in the names of Bhumidhars consequent upon a transfer or succession be made in the compensation register and initialled by the Tehsildar.