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[Cites 0, Cited by 0] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(1) in The Delhi Lands Reforms Act, 1954

(1)If the Asami , who has been duly served under section 96, fails to pay or deposit the said amount in the Court and also does not file any objection the Tahsildar shall make any order for the payment of the amount and in default for the ejectment of the Asami from the holding.