- The "Deputy Commissioner" may, with the previous sanction of the Chief Commissioner, arrange the villages of the [Union territory] [Substituted by A.O. (No. 5) 1957 for the words "State"][*] [Now National Capital Territory of Delhi] in Patwaris halkas, any may from time to time, after the number and limits of such halkas; but no such arrangement or alteration shall be final unless and until it has been sanctioned by the Chief Commissioner.
