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[Cites 0, Cited by 0] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(3) in The Delhi Lands Reforms Act, 1954

(3)In the case of a co-tenure holder to whom the provisions of section 36 apply and such tenure holder has let out his share or part thereof in the holding, the Court shall divide the holding by separating the share aforesaid, but in respect on the remainder of the holding the Court will proceed in accordance with the provisions of this section, if applicable.