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[Cites 0, Cited by 0] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(2) in The Delhi Lands Reforms Act, 1954

(2)the Court executing the decree or the order of ejectment may on the application of any party determine the value of crops or trees and the compensation payable by the judgment debtor under the provisions of clause (b) of sub section (1)