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[Cites 0, Cited by 0] [Section 95] [Entire Act]

NCT Delhi - Subsection

Section 95(1) in The Delhi Lands Reforms Act, 1954

(1)The Gaon Sabha or the land- holder, as the case may be, may apply for an order for payment of the arrears and in default for the ejectment of an Asami from his holding, if the Asami has been in arrears for the whole or part of the rent of the holding for a period of more than three months.