Section 3(24) in The Delhi Lands Reforms Act, 1954
(24)Words and expressions, grove, grove- holder, rent , cess Sir, [*] [The word "Khudkasht" omitted by Act 4 og 1959, section 3] rentfree grantee, landholder, ex-proprietary tenant, occupancy tenant, non-occupancy tenant, sub- tenant, [*] [The word "holding" omitted by Delhi Act 16 of 1956, section 3)] and crops or any other expressions, not defined in this Act and used in the Agra Tenancy Act, 1901, or the Punjab Tenancy Act, 1887, shall have the meaning assigned to them in the Agra Tenancy Act, 1901, or the Punjab tenancy Act, 1887, according as the context refers to the Shahdara or the remaining circles;
