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[Cites 0, Cited by 0] [Section 139] [Entire Act]

NCT Delhi - Subsection

Section 139(3) in The Delhi Land Reforms Rules, 1954

(3)Where a holding is attached under Clause (d) of Section 136, the Deputy Commissioner shall forthwith make necessary arrangements for the cultivation of land either by grant of a lease under Section 146 or in such other manner as he considers desirable.