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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(1)(b) in The Delhi Lands Reforms Act, 1954

(b)when he has been wrongfully deprived of possession by the Gaon Panchayat or his landholder, as the case may be, and has not recovered possession of his holding; or