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NCT Delhi - Section

Section 176 in The Delhi Land Reforms Rules, 1954

176. Application (Sections 163, 164 and 173).

- An application for the registration of a co-operative farm shall be made in L.R. Form 41 and shall be accompanied with two copies of the draft by-laws for the working of the farm as agreed upon between the applicants.Note. - Model by-laws are given in Appendix V.