Section 155(1) in The Delhi Lands Reforms Act, 1954
(1)Subject to the provisions of this Act, the Gaon Sabha shall, from the date, this Act comes into force, be charged with the general superintendence, management and control of all lands, trees (other than trees in a holding, grove or abadi [or planted by a person other than a proprietor on land other than land comprised in his holding] [Inserted by Delhi Act 16 of 1965, section 17], public wells, fisheries, tanks , ponds, water channels, pathways, abadi sites, and hats, bazaar, melas, and forest, if any, vested in the Gaon Sabha under section 154.
