Section 90(1) in The Delhi Lands Reforms Act, 1954
(1)Where any person is admitted to or permitted to retain possession of any land as an Asami thereof by any person having a right to so admit or permit him, but no rent is fixed, the Asami or the land holder may, at any time during the period of occupation or within three years after the expiry of this period, instituted a suit for fixation of rent.
