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NCT Delhi - Section

Section 178 in The Delhi Lands Reforms Act, 1954

178. Admission of new members or heirs.

(1)Any person, who is a resident of the Gaon Sabha Area where the co operative farm is situate or who intents to settle down in the Gaon Sabha Area or who cultivates land therein, may be admitted as a member thereof upon such terms and conditions as may be laid down by the farm.
(2)When a member, whose land is held by a co- operative farm, dies, his heirs under this Act shall become members of the co- operative farm.