Section 68(d) in The Delhi Lands Reforms Act, 1954
(d)when the land comprised in the holding has been acquired under any law for the time being in force relating to the acquisition of land,(dd)[ where his lease is terminated under clause (ii) or clause (iii) of sub- section (4), or clause (b) of sub section (6), of section 65A,] [Inserted by Act 38 of 1965, section 13]
