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[Cites 0, Cited by 0] [Section 189] [Entire Act]

NCT Delhi - Subsection

Section 189(1) in The Delhi Lands Reforms Act, 1954

(1)Notwithstanding anything contained in any law, custom, usage or agreement, the right of pre-emption shall not exist in respect of any sale of any immovable property in the area to which this Act applies whether made voluntarily or under order of court.