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[Cites 0, Cited by 1] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(c) in The Delhi Land Reforms Rules, 1954

(c)Trees planted by a person other than a proprietor on land other than land comprised in his holding shall be deemed to be settled with such person as owner thereof and trees in a holding shall be deemed to be settled with the Bhumidhar of the holding along with the land.