Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 76 in The Delhi Lands Reforms Act, 1954 76. Bhumidhar not liable to ejectment. - Subject to the provisions of sections 33, 42, [81, 85, 86, 86A and 87] [Substituted by Act 38 of 1965, section 15 for "46, 81, 86 and 87"] , no Bhumidhar shall be liable to ejectment.
