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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2)(a) in The Delhi Lands Reforms Act, 1954

(a)If he holds it under any contract or lese, which is inconsistent with any of the provisions of this chapter, be deemed to be an occupant liable to ejectment under section 84.