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[Cites 0, Cited by 0] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(2) in The Delhi Lands Reforms Act, 1954

(2)No Bhumidhar entitled to any holding or part in the right of a widow, mother step- mother, father father, father mother, unmarried daughter, or unmarried sister, may bequeath by will such holding or part.