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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3) in The Delhi Land Revenue Act, 1954

(3)If in the course of an inquiry into a dispute under Sub-section (2), the Tehsildar is unable to satisfy himself as to which party is in possession, he shall ascertain by summary inquiry who is the person best entitled to the land, and shall put such person in possession.