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NCT Delhi - Section

Section 38 in The Delhi Lands Reforms Act, 1954

38. Failure to register the lease under section 37.

- A lease which fails merely to comply with the provisions of section 37 shall not, for purposes of [section 42] [Substituted by Act 38 of 1965, section 5 for "section 46" ] , be deemed to be a transfer made in contravention of the provisions of this Act.