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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(12)(i) in The Delhi Lands Reforms Act, 1954

(i)a dwelling house erected on the holding by the tenure- holder for his own occupation or any other constructions erected or set up by him on the holding for purpose connected with agriculture, horticulture or animal husbandry which includes pisiculture and poultry farming;