Section 3(1)(b) in The Delhi Land Holdings (Ceiling) Act, 1960

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NCT Delhi - Subsection

Section 3(1)(b) in The Delhi Land Holdings (Ceiling) Act, 1960

(b)

(i)10.9 hectares, in the case of land which is assured of irrigation from a private source of irrigation and is capable of yielding at least one crop in a year; or

(ii)8.7 hectares, in the case of land which is assured of irrigation from a Government source of irrigation and is capable of yielding at least one crop in a year; or

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NCT Delhi - Subsection

Section 3(1)(b) in The Delhi Land Holdings (Ceiling) Act, 1960