Section 15(5) in The Delhi Lands Reforms Act, 1954
(5)Subject to section 11 or 13 the provisions of sub section (1) to (4) shall apply mutatis mutandis to mortgagees with possession where the mortgagors were---(a)occupancy tenants under section 5 of the Punjab Tenancy Act, 1887,(b)tenants holding land on Patta Dawami or Istamrari, with right of transfer by sale, or(c)exproprietary tenants, occupancy tenants other than those under section 5 of the Punjab Tenancy Act, 1887, grove holders or tenants holding land on Patta dawami or Istamrari without right of transfer by sale.
