(1) This Act may be called the Delhi Land Revenue Act, 1954.(2)It extends to the whole of the Union territory of Delhi [*] [Now National Capital Territory of Delhi] , except any area specified in Sub-sec. (2) of Section 1 of the Delhi Land Reforms Act, 1954.(3)It shall come into force on such date as the Chief Commissioner may, by notification of the Official Gazette, appoint.
