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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(1) in The Delhi Lands Reforms Act, 1954

(1)In any suit or other proceeding for ejectment of an Asami, the Court shall, where compensation for improvement is payable, before passing a decree or order for ejectment, assess the amount of compensation payable to the Asami under section 29.