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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(b) in The Delhi Lands Reforms Act, 1954

(b)the land, being land falling in any of the clauses mentioned in sub- clause (iii) of clause (a) of section 6, was held by an Asami and the Asami has been ejected or his interest therein have otherwise extinguished under provisions of this Act.