72. Gaon Sabha to take over land after extinction of interest therein.
- The Gaon Sabha shall be entitled to take possession of land comprised in holding or part thereof if(a)the land was held by Bhumidhar and his interest in such land is extinguished under [clause (a) or clause (c) of] [Substituted by Delhi Act 16 of 1956, section 14 for "clause (a) of"] section 67, or(b)the land, being land falling in any of the clauses mentioned in sub- clause (iii) of clause (a) of section 6, was held by an Asami and the Asami has been ejected or his interest therein have otherwise extinguished under provisions of this Act.
