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[Cites 0, Cited by 0] [Section 170] [Entire Act]

NCT Delhi - Subsection

Section 170(5) in The Delhi Land Reforms Rules, 1954

(5)Where, upon the said hearing, the Revenue Assistant is satisfied that such person is liable to ejectment as aforesaid, he shall pass an order for ejectment of such person and every other person in possession through him.