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NCT Delhi - Section

Section 58 in The Delhi Lands Reforms Act, 1954

58. Valuation of the holding to be sold.

- Where a court has under section 57, ordered a sale of the holding or holdings, it shall order a valuation of the same to be made in such manner as may be prescribed and shall offer to sell the same at the price so ascertained to the co-tenure-holders in such order of preference as may be prescribed.