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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(3)(d) in The Delhi Lands Reforms Act, 1954

(d)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Gaon Sabha may be continued or instituted by or against the Union of India; [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)]