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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

NCT Delhi - Subsection

Section 31A(3)(c) in The Delhi Land Reforms Rules, 1954

(c)In case the Bhumidhar or Asami appears in response to the notice under sub-section (1) but does not undertake to use the land as provided in Clause (c) of sub-section (3) or in Clause (ii) of sub-section (4) or if the Bhumidhar or the Asami does not appear in response to the notice and the Deputy Commissioner after perusal of the records and further enquiry as he considers necessary, is satisfied that the land has not been used for the aforesaid purpose during the period referred to in sub-section (1), he may take action under Clause (i) or (ii) or (iii) of sub-section (4) as the case may be and lease the land in the manner prescribed.