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NCT Delhi - Section

Section 47 in The Delhi Lands Reforms Act, 1954

47. Consequences of ejectment under section 46.

- Upon ejectment [under section 42] [Substituted by Act 38 of 1965, section 10 for "in a suit under Section 46" ], all the rights and interests of the Bhumidhar or Asami in the holding or in any improvements made therein or to get compensation for such improvements shall be extinguished.E. Devolution (Bhumidhar and Asami)