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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(4)(c) in The Delhi Land Reforms Rules, 1954

(c)A party that has already been allotted or has purchased a portion of the holding shall be placed last in the order of preference as regards the sale of the other portion or portions unless the aggregate value of the portion already purchased and the other portion is less than the value of the share of such party.