Section 10(2) in The Delhi Lands Reforms Act, 1954
(2)Nothing in sub-section (1) shall apply to a tenant of Sir or a sub-tenant of occupancy tenant under section 5 of the Punjab Tenancy Act or of the said Pattadar, if his land holder belongs to any of the following categories of persons(i)a women,(ii)a minor,(iii)a lunatic,(iv)an idiot,(v)a person incapable of cultivation by reason of blindness or physical infirmity, or(vi)a person in the armed forces of the Indian Union, both at the commencement of tenancy and on the commencement of this Act.(vii)a person under detention or imprisonment, on the commencement of this Act:Provided that where a holding is held jointly by several landholders of whom one or more but not all are persons belonging to any of the above categories, nothing in sub-section (1) shall apply to the share of these persons in the holding and such share shall be available for the acquisition of Bhumidhari rights by these persons.
