Section 18(2) in The Delhi Lands Reforms Act, 1954
(2). Notwithstanding any decree or order where a tenant of Sir or sub tenant of tenants referred to in sub section (1) of section 10 or sub-tenant of tenants referred to in section 12 or a non-occupancy tenant referred to in clause (f) or sub- section (1) of section 13 was evicted from land after 1st July 1950, on any ground other than for arrears of rent, the tenant or the sub- tenant shall be entitled to regain possession thereof on his making an application in this behalf to the Revenue Assistant [and, shall on regaining possession have the same rights as he would have had but for such eviction decree of order] [Inserted by Act 4 of 1959, section 9 (w.r.e.f. 20-7-1954)] .Provided that the land is not in the possession of any other tenant in the fasli year immediately before the commencement of this Act.
