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[Cites 0, Cited by 1] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(3) in The Delhi (Urban Areas) Tenants Relief Act, 1961

(3)Nothing in this section shall be construed as entitling a tenant to be restored to possession of any land if it is under cultivation by the owner who is a person under disability or has, on or before the 28th day of March, 1961, ceased to be used for agricultural purposes.