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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2)(b) in The Delhi Lands Reforms Act, 1954

(b)if he holds it under any contract or lease, which is not inconsistent with any of the provisions of this chapter, be entitled to the rights in the land determined in accordance with the provisions thereof.