Section 26(b) in The Delhi Lands Reforms Act, 1954
(b)where such permission is not given within the within the prescribed period, with the written permission of the Revenue Assistant granted in accordance with rules made under this Act this behalf.] [Substituted by Act 4 of 1959, section 10 for except with the "written permission of the landlholder of such land or the Gaon Panchyat, as the case may be"]
