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[Cites 0, Cited by 0] [Section 65A(4)] [Section 65A] [Entire Act]

NCT Delhi - Subsection

Section 65A(4)(ii) in The Delhi Lands Reforms Act, 1954

(ii)if the land is that of the Asami of the Bhumidhar, terminate the lease and restore the land to the Bhumidhar subject to the condition that the Bhumidhar shall undertake to cultivate the land within six months from the date it is restored to him; and if the Bhumidhar does not give such undertaking or fails, after giving such undertaking, to cultivate the land within the said period, the Deputy commissioner may lease the land on behalf of the Bhumidhar, to any person for a period of five years in such manner and on such terms and conditions as may be prescribed; and