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NCT Delhi - Section

Section 83 in The Delhi Lands Reforms Act, 1954

83. Suit for compensation and repair of the waste or damage.

- Notwithstanding anything in section 81, the Gaon Sabha or the land holder may, in lieu of suing for ejectment sue --
(a)for injunction with or without compensation, or
(b)for the repair of the waste or damage caused to the holding.