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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2)(a) in The Delhi Lands Reforms Act, 1954

(a)be liable for payment of such amount on account of land revenue for the holding or his share therein, as the case may be, as shall be one half of the amount of rent payable by him in the fasli year immediately preceding the commencement of this Act together with cesses and local rates of the area of which he is declared Bhumidhar from the commencement of this Act;