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NCT Delhi - Section

Section 22 in The Delhi Lands Reforms Act, 1954

22. Right of Bhumidhar or Asami to the exclusive possession of land in his holding.

- A Bhumidhar or Asami shall, subject to the provisions of this Act, have the right to the exclusive possession of all land comprised in his respective holding and to use land for any purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming and make any improvement.