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NCT Delhi - Section

Section 80 in The Delhi Lands Reforms Act, 1954

80. Consequence of ejectment under section 77.

- Where an asami has been ejected form his holding on the ground mentioned in clause (c) (I) of [sub-section (1) of section 77)] [Substituted by Act 38 of 1965, section 17, for "section 77"], the land holder shall not grant a lease thereof any person within 2 years of the date of ejectment.