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[Cites 0, Cited by 0] [Section 65A(3)] [Section 65A] [Entire Act]

NCT Delhi - Subsection

Section 65A(3)(a) in The Delhi Lands Reforms Act, 1954

(a)that the land was used for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming during the period mentioned in sub-section (1);