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[Cites 0, Cited by 0] [Section 86] [Entire Act]

NCT Delhi - Subsection

Section 86(1) in The Delhi Lands Reforms Act, 1954

(1)Any person, who becomes a Bhumidhar under the provisions of clause (I) of section 85, may notwithstanding anything hereinbefore contained, be ejected form the land at the instance of the Gaon Sabha within such period as may be prescribed.