- Notwithstanding anything contained in the Delhi Land Revenue Act, 1954, all proceedings under Sections [* * *] 27 and 28 of that Act shall be transferred by the Tahsildar to the Circle Panchayat within the local area of which the land concerned is situated and the Circle Panchayat shall decide shall proceedings in the manner prescribed:Provided that where land included in the local area of more than one Circle Panchayat is concerned, that Circle, Panchayat shall have jurisdiction in which the recorded Asami or the tenure holder ordinarily resides or if he resides is none, the Tahsildar shall refer the proceeding to the Circle Panchayat within the area of which the greater part of the land is situated :Provided further that no such proceeding in which land paying more than rupees 100 as land revenue is involved shall be transferred to a Circle Panchayat:
