Section 24(2) in The Delhi Lands Reforms Act, 1954
(2)Upon the grant of the declaration under sub- section (1) in respect of any land any person other than the Bhumidhar in possession of the land shall(a)If he holds it under any contract or lese, which is inconsistent with any of the provisions of this chapter, be deemed to be an occupant liable to ejectment under section 84.(b)if he holds it under any contract or lease, which is not inconsistent with any of the provisions of this chapter, be entitled to the rights in the land determined in accordance with the provisions thereof.
