Section 14(9) in The Delhi Lands Reforms Act, 1954
(9)Every person, who, after the commencement of this Act, is admitted to land as Bhumidhar or who acquired Bhumidhari rights under any provisions of this Act, shall pay the same amount of land revenue as was payable for the land immediately before his admission to or acquisition of Bhumidhari rights in the land, together with cesses and local rates:Provided that if the last Bhumidhar, [Whom] [Substituted by Delhi Act 16 of 1956, section 8 for "when"] he has replaced was [to pay compensation] [Substituted by Delhi Act 16 of 1956,, section 8 for making payment of compensation by instalment], he shall resume and complete the payments in the same manner:Provided further that in any other case, i.e., where the last Bhumidhar had already paid up the total amount of compensation to the proprietor, he shall not be called upon to pay any compensation.B. General consequences of the termination of intermediaries rights.
