Section 10(4) in The Delhi Land Holdings (Ceiling) Act, 1960
(4)Where an Asami acquires Bhumidhari rights in respect of any excess land, [Subs. by s. 8, ibid., for "compensation" (w.e.f. 8-12-1975)the amount] payable by him in respect of that land shall be equal to the amount which the Bhumidhar would have been paid [Subs. by s. 8, ibid., for "sub-section (4) of section 7" (w.e.f. 8-12-1975)***] under the proviso to sub-section (1) or sub-section (2), if the land had vested in the Government; and the amount shall, in the first instance, be paid to the Bhumidhar by the Government and shall be recovered from the Asami in such manner as may be prescribed
