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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(1)(a) in The Delhi and Ajmer Merwara Land Development Act, 1948

(a)declare that possession of the land shall be restored on such date as may be specified in the order to the owner who on the date of taking possession was in lawful possession of the land, or was entitled to such possession, or if he is dead, to his successor in interest;