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NCT Delhi - Section

Section 138 in The Delhi Lands Reforms Act, 1954

138. Arrest and detention

. - Any person who had defaulted in the payment of an arrear of land revenue may be arrested and detained in custody up to a period not exceeding 15 days unless the arrear with costs, if any, of the arrest and detention are sooner paid:Provided that no woman or minor shall be liable to arrest or detention under this section:[***] [Second priviso omitted by Act 38 of 1956, section 22]