Section 29 — Continuance of liability for land revenue rates and cesses.
The Delhi and Ajmer-Merwara Land Development Act, 1948
The taking and retaining of possession of any land on behalf of the Government under provisions of this Chapter shall not affect the liability of any person for the payment of land revenue, rate or cess in respect of the land for any period whether before or after the date of taking possession.Open in Lexace · Ask the AI about this section
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