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[Cites 0, Cited by 0] [Section 65A(4)] [Section 65A] [Entire Act]

NCT Delhi - Subsection

Section 65A(4)(i) in The Delhi Lands Reforms Act, 1954

(i)if the land is that of the Bhumidhar, lease it on behalf of the Bhumidhar to any person for a period of five years in such manner and on such terms and conditions as may be prescribed;