Section 14(1) in The Delhi Lands Reforms Act, 1954
(1)Every person, declared as Bhumidhar under sub- section (1) of section 13, shall with effect from the commencement of this Act, cease to pay rent of the land in respect of this Act, cease to pay rent of the land in respect of which the declaration has been made to the proprietor or the landholder, as the case may be.
