Section 26(a) in The Delhi Lands Reforms Act, 1954
(a)With the written permission of the landholder of such land or the Gaon Panchayat, as the case may be, or [Substituted by Act 4 of 1959, section 10 for "except with the written permission of the landlholder of such land or the Gaon Panchyat, as the case may be"]
