Section 15(2) in The Delhi Lands Reforms Act, 1954
(2)[ If the proprietor mortgagor deposits the amount and applies for redemption as provided in sub section (1), he shall be declared as Bhumidhar in respect of the mortgaged area which was under the personal cultivation of the mortgagee on the date of such application for redemption, and if any part of the mortgaged area was on the said date let out to a tenant , such tenant shall be declared as Bhumidhar in respect of the area that was so let out to him.] [Substituted by Act of 1959, section 7 for sub-section (2) ]
