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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(3) in The Delhi Lands Reforms Act, 1954

(3)[ Nothing in this section shall affect the rights of a proprietor in any land held or occupied at the commencement of this Act for purposes other than those mentioned in clause (13) of section 3.] [Inserted by Act 4 of 1959, section 9 ]