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NCT Delhi - Section

Section 82 in The Delhi Lands Reforms Act, 1954

82. Decree for ejectment under section 81.

(1)A decree for ejectment under Section 81 may direct the ejectment of Bhumidhar or Asami form the whole or part of the holding as the Court, having regard to the circumstances of the case, may direct.
(2)The decree shall further direct that, if the Bhumidhar or Asami repairs the damage within three months next after the decree, the same shall not be executed except in respect of costs.