Section 33(2) in The Delhi Lands Reforms Act, 1954
(2)[Nothing contained in sub section (1) shall preclude the transfer of land by a Bhumidhar who holds less than eight standard acres of land, if such transfer is of the entire land held by him; [Inserted by Act 38 of 1965, section 3]Provided that such Bhumidhar may transfer a part of such land to any religious or charitable institution or other person referred to in sub section (1) [Inserted by Act 38 of 1965, section 3 ]Explanation. - For the purposes of this section, a religious or charitable institution shall mean an institution established for a religious purpose or a charitable purpose, as the case may be.] [Inserted by Act 38 of 1965, section 3 (w.e.f. 30-11-1965)]
