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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(4) in The Delhi Land Revenue Act, 1954

(4)No order as to possession passed under this section shall debar and person from establishing his right to the land in any civil or revenue Court having jurisdiction.Explanation – The term ‘possession’ in this section means possession based on admission, succession, transfer or lease referred to in Section 22.