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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(3)(iii) in The Delhi Lands (Restrictions On Transfer) Act, 1972

(iii)That the land is needed or is likely to be needed for any development within the meaning of clause (d) of section 2 of the Development Act or for such things as public building and other public works and utilities, roads, housing, recreation, industry, business, markets, schools and other educational institutions, hospitals and public open spaces and other categories of public uses.