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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(1)(a) in The Delhi Lands Reforms Act, 1954

(a)if the amount due from the judgment debtor is equal to or greater than the value of such crops or trees, the Court shall deliver the possession of the land with the crops and the trees to the Gaon Sabha or the land holder, as the case may be, and all rights of the judgment debtor in or upon such crops or trees shall pass to the decree holder.