(2)[ It extends only to the rural areas of the Union Territory of Delhi except -(a)such areas thereof as are included in any estate owned by the Central Government or any local authority; and(b)such other areas thereof as are held and occupied for a public purpose or a work of public utility and declared as such under Section 1 of the Delhi Land Reforms Act, 1954, by the Chief Commissioner, or acquired under the Land Acquisition Act, 1894, or any other enactment relating to acquisition of land for a public purpose.Explanation. - In this sub-section the expression "rural areas" has the meaning assigned to it in the Delhi Municipal Corporation Act, 1957.] [Substituted by Delhi Municipal Corporation Act, 1957.][3] [Came into force on 12-5-1956 vide Notification No. F. 17(10)/(56)-GAIR Dated 5-5-1956.] It shall come into force on such date as the Chief Commissioner may, by notification in the official Gazette, appoint.
