Section 36(3) in The Delhi Lands Reforms Act, 1954
(3)A Bhumidhar, who holds only less than 8 standard acres in the State, may where he does not join a co-operative farm lease the whole of his holding to an Asami;Provided that the lease is for not less than 5 years.Provided further that the Bhumidhar shall not be entitled to resume it except for self-cultivation or for breach of terms of the lease.
