Section 74(1) in The Delhi Lands Reforms Act, 1954
(1)The Gaon Sabha shall have the right to admit any person as Asami to any land falling in any of the classes mentioned in sub- clause (iii) of clause (a) of section 6 where-(a)the land is vacant land,(b)the land is vested in the Gaon Sabha, or(c)the land has come into the possession of the Gaon Sabha under section 72 or under any other provision of this Act.
