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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(b) in The Delhi Land Reforms (Amendment) Act, 1966

(b)all suits, appeals and other proceedings relating to any such declaration pending before any court or other authority immediately before the 5th day of February, 1966, other than those based on the ground referred to in the proviso to clause (a), shall, on that date, be deemed to have abated.