Section 78(1)(b) in The Delhi Lands Reforms Act, 1954

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NCT Delhi - Subsection

Section 78(1)(b) in The Delhi Lands Reforms Act, 1954

(b)if the amount due from the judgment debtor is less than the value of such crops or trees and-

(i)the Gaon Sabha or the land holder pays the difference between such amount and the value to the judgment debtor, the Court shall deliver the possession of the holding the Gaon Sabha or land holder concerned and all rights, of the judgment debtor in such crops or trees shall pass to decree holder;

(ii)the Gaon Sabha or the land holder does not pay such difference, the judgment debtor shall have a right of tending, gathering or removing such crops or trees of fruits of such trees until such crops or trees have been gathered and removed or die or are cut down, as the case may be, paying such compensation for the use and occupation of land as the Court may fix.

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NCT Delhi - Subsection

Section 78(1)(b) in The Delhi Lands Reforms Act, 1954