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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(8) in The Delhi Land Reforms Rules, 1954

(8)Where the land revenue is being collected by the Gaon Sabha, the Pradhan shall be called forthwith and an entry shall be made in the remarks column of his copy of the jamabandi or an addendum handed over to him, as the case may be.