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[Cites 0, Cited by 0] [Section 3(12A)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(12A)(b) in The Delhi Lands Reforms Act, 1954

(b)at any time during the period of five years immediately before the commencement of this Act, whether or not it was so cultivated at such commencement, [Ins by Act 4 of 1959, section 3]