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

NCT Delhi - Subsection

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

(e)the provisions of this Act shall apply in relation to lands in such Gaon Sabha area, not being lands vested in the Central Government under clause (a), subject to the codification that references therein to Gaon Sabha and Gaon Panchayat shall be construed as references to the Central Government; [Inserted by Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)]