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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(5) in The Delhi Lands Reforms Act, 1954

(5)[ Delhi town means the areas which immediately before the establishment of the Municipal Corporation of Delhi were included in the limits of Delhi Municipality, Civil Station Notified Area, West Delhi Municipality and the Fort Notified Area;] [Substituted by Act 4 of 1959, section 3 for clause (5) (w.e.f. 12-3-1959)]