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[Cites 0, Cited by 0] [Section 65A(6)] [Section 65A] [Entire Act]

NCT Delhi - Subsection

Section 65A(6)(b) in The Delhi Lands Reforms Act, 1954

(b)that the land has not been properly cultivated by the lessee, the Deputy Commissioner shall terminate the lease and may lease the land on behalf of the Bhumidhar, to another person for a period of five years in such manner and on such terms and conditions as may be prescribed and on the expiry of the period of such lease, the provisions of this sub-section shall apply: