Section 12(1) in The Delhi Lands Reforms Act, 1954
(1)Every sub tenant -(a)Of an occupancy tenant other than an occupancy tenant under section 5 of the Punjab Tenancy Act, 1887, or(b)Of an ex-proprietary tenant, or of a non occupancy tenant of over twelve years or less, or [of a rent free grantee or a grantee at a favourable rate of rent or] [Inserted by Delhi Act 16 of 1956, section 7](c)Of a tenant holding land under a Patta Dawami or Istamrari but without right of transfer by sale,Who is recorded as such in the fasli year, before the commencement of this Act, shall be deemed to be a non- occupancy tenant of the land held by him and such land, for the purposes of section 13, shall not be available to the occupancy tenant, ex-proprietary tenant [non-occupancy tenants, rent free grantee or a grantee at rate of rent or Pattadar] [Substituted by Delhi Act 16 of 1956, section 7 for "non-occupancy tenants or Pattadar"] for acquisition of Bhumidhari rights.
