Section 3(12)(ii) in The Delhi Lands Reforms Act, 1954

[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(12)(ii) in The Delhi Lands Reforms Act, 1954

(ii)any work which adds materially to the value of the holding and is consistent with the purpose aforesaid, which if not executed on the holding, is either executed directly for its benefit or is, after execution, made directly beneficial to it; and subject to the foregoing provisions of this clause, includes

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NCT Delhi - Subsection

Section 3(12)(ii) in The Delhi Lands Reforms Act, 1954