161A. [ Government of India to be impleaded in certain suits by or against Gaon Sabhas. - Notwithstanding anything contained in the code of Civil Procedure, 1908, or any other law for the time being in force. [Inserted by Act 38 of 1965, section 25 ]
(a)no suit or other proceeding under sub-section (2) of section 36 of the Delhi Panchayat Raj Act, 1954, shall, after the date of passing of the Delhi Land Reforms (Amendment) Act, 1965, be instituted or, as the case may be, continued in any civil or revenue court unless the Union of India has been added as a plaintiff or defendant according as the case is by or against the Gaon Sabha; [Inserted by Act 38 of 1965, section 25](b)no such suit or other proceeding shall be decided on the admission by the Pradhan or any representative of the Gaon Sabha with respect to the right or title of any person to the property in dispute, whether made on his own motion or on the authority of a resolution of the Gaon Panchayat unless such admission has been authorised in writing by the Director of Panchayats. Delhi, or by such other officer as the Chief commissioner may specify in this behalf. [Inserted by Act 38 of 1965, sec 25 (w.e.f. 30-11-1965]
