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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(2) in The Delhi Lands Reforms Act, 1954

(2)Where any share of a holding has been let out under the proviso to sub-section (1), the Court may, on the application of the Asami or any tenure holder, determine the share of the lessor in the holding and partition the same.