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NCT Delhi - Section

Section 152 in The Delhi Land Reforms Rules, 1954

152. Register of process.

- A register shall be maintained in L.R. Form 34 in the Tehsil for each description of process employed during the revenue year showing (1) the serial number of the process, (2) the name of the village, and (3) the name of the person against whom or against whose property the process was issued.G. Inspection Relating to the Collection of Land Revenue