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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2)(Ceiling) in The Delhi Land Holdings (Ceiling) Act, 1960

(Ceiling)Amendment Act, 1976, shall, notwithstanding such transfer, be deemed to be held by the transferor and the burden of proving the transfer by sale as bona fide shall be on the transferor. [Subs. by s. 6, ibid., for sub-section (2) (w.e.f. 8-12-1975)]