Section 65A(3) in The Delhi Lands Reforms Act, 1954
(3)If the Bhumidhar or the Asami appears and satisfies the Deputy Commissioner(a)that the land was used for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming during the period mentioned in sub-section (1);(b)that he had sufficient cause for not using it as aforesaid; or(c)that he shall, within one year next following the date of service of the notice under sub-section (1), use the land for any such purpose as aforesaid unless in the meantime the land is included within any belt referred to in section 23 or the use of the land for industrial purposes is sanctioned under that section, the Deputy Commissioner shall, in a case falling under clause (a) or clause (b), discharge the notice forthwith and in a case falling under clause (c), postpone further proceedings to a date one year after the date of service of the said notice.
