Section 69(2) in The Delhi Lands Reforms Act, 1954
(2)Notwithstanding the provisions of section 75, whenever the interest of an Asami is extinguished under sub- section (1) the Goan Sabha shall admit the Asami as an Asami to some other vacant land of such valuation computed at prevailing village rate of rent applicable to the land as shall be equal to the valuation of the land on which his right has determined.
