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[Cites 0, Cited by 0] [Section 168] [Entire Act]

NCT Delhi - Subsection

Section 168(1) in The Delhi Lands Reforms Act, 1954

(1)The Deputy Commissioner shall hear the objection or objections of the tenure- holders who may desire to be heard and after hearing them he shall unless he is satisfied that it is not in the best interests of the persons affected, order that a co- operative farm consisting of all the land comprised in the un-economic holdings in the Gaon Sabha Area be established.