Section 161B(2) in The Delhi Lands Reforms Act, 1954
(2)On the setting aside of any decree or order in any suit or proceeding by or against the Gaon Sabha under sub section (1), such suit or proceeding shall be tried or heard afresh with the Union of India added as party.] [Inserted by Act 38 of 1965, sec 25 (w.e.f. 30-11-1965]
