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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1)(e) in The Delhi Land Reforms Rules, 1954

(e)Plots which are in the separate possession of a tenure holder shall, as far as possible, be allotted to such tenure holder if they are not in excess of his share.