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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(7) in The Delhi and Ajmer Merwara Land Development Act, 1948

(7)The Chief Commissioner may invest the Land Development Commissioner with all or any of the powers of a Deputy Commissioner or a Collector under any law for the time being in force in the 1[State] of Delhi or 2[Ajmer], as the case may be.