Section 67(b) in The Delhi Lands Reforms Act, 1954
(b)when the land comprised in the holding has been acquired under any law for the time being in force relating to the acquisition of land, [***] [The word "or" omitted by Delhi Act 16 of 1956 sec 12] [(bb) when a declaration in respect of such holding or part is made under clause (a) of sub section (6), of section 65 A,] [Inserted by Act 38 of 1965, section 12 (w.e.f. 30-11-1965)]
