Section 36(1) in The Delhi Lands Reforms Act, 1954
(1)A Bhumidhar who is(a)an unmarried woman, or if married, divorced or separated from her husband, or a widow;(b)a minor whose father has died;(c)a lunatic or an idiot;(d)a person incapable of cultivating by reason of blindness or physical infirmity:(e)Prosecuting studies in a recognize institution and does not exceed 25 years in age;(f)In the armed forces of the Indian union; [***] [The word "or" omitted by Act 38 of 1965, section 4 ](g)[ Dependent for assistance in agricultural operation on a person serving in the armed forces of the Union and certified by the Deputy Commissioner to be so dependent; or] [Inserted by Act 38 of 1965, section 4 (w.e.f. 30-12-1965)](h)[] [Clause (g) relettered as clause (h) by Act 38 of 1965, section 4 (w.e.f. 30-11-1965)] Under detention or imprisonment;may let the whole or any part of his holding;Provided that in the case of a holding held jointly by more persons than one where but one or more of them, but not all, are subject to the disabilities mentioned in [clauses (a) to (h)] [Substituted by Act 38 of 1965, section 4 for "clause (a) to (g)"], the person or persons may let out his or their share in the holding.
