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[Cites 0, Cited by 0] [Section 170] [Entire Act]

NCT Delhi - Subsection

Section 170(3) in The Delhi Land Reforms Rules, 1954

(3)Where any person does not appear in pursuance of the notice under sub-rule (1) or if he appears but does not contest the notice, the Revenue Assistant may make an order for the ejectment of all such persons and every other person claiming possession through him.