Section 12 in The Delhi Land Holdings (Ceiling) Act, 1960
12. Limit of future acquisition of land.-
No person representing a family shall acquire in any manner whatsoever whether by transfer, exchange, lease, agreement or succession any land where such acquisition has the effect of making the total area of the land held by him exceed the ceiling limit; and any such land in excess of the ceiling limit shall, subject to the provisions of the Delhi Land Reforms Act, 1954 (Delhi Act 8 of 1954), be treated as excess land of the transferee and the provisions of sections 6 to 11 shall, as far as may be, apply to such excess land.
