Section 3(12A) in The Delhi Lands Reforms Act, 1954
(12A)[ "khudkasht" means land (other than Sir) cultivated by a proprietor either by himself or by servants or by hired labour, [Inserted by Act 4 of 1959, section 3(w.r.e.f. 20-7-1954)] --(a)at the commencement of this Act, or [Inserted by Act 4 of 1959, section 3](b)at any time during the period of five years immediately before the commencement of this Act, whether or not it was so cultivated at such commencement, [Ins by Act 4 of 1959, section 3]Provided that it has not at any time after having been so cultivate, been let out to a tenant]; [Inserted by Act 4 of 1959, section 3]
