Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(11a)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(11a)(a) in The Delhi Lands Reforms Act, 1954

(a)in respect of [Inserted by Delhi Act 16 of 1956, section 3]
(i)Bhumidar or Asami; or [Inserted by Delhi Act 16 of 1956, section 3]
(ii)tenant or sub- tenant under the Punjab Tenancy Act, 1887, or the Agra tenancy Act, 1901; or [Inserted by Delhi Act 16 of 1956, section 3]
(iii)lessee under the Bhoodan Yagna Act, 1955, a parcel or parcels of land held under one tenure, lease, engagement or grant; and [Inserted by Delhi Act 16 of 1956, section 3]