Section 3(1) in The Delhi and Ajmer Merwara Land Development Act, 1948
(1)As soon as may be after the commencement of this Act, the Chief Commissioner shall, by notification in the Official Gazette, appoint an officer to be called the Land Development Commissioner and constitute for the 4[State] a Land Development Board consisting of the following members, namely:-(a)the Land Development Commissioner, who shall be the Chairman of the Board,(b)two official members who shall be persons of experience in agriculture or irrigation engineering, and(c)two non-official members.
