Section 3(11a)(b) in The Delhi Lands Reforms Act, 1954

[Cites 0, Cited by 0] [Section 3(11a)] [Section 3] [Entire Act]

(b)in respect of proprietors, a parcel or parcels of land held as sir or khudkasht] [Inserted by Delhi Act 16 of 1956, section 3].

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