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NCT Delhi - Section

Section 1 in The Delhi Land Reforms Rules, 1954

1. Short title and commencement.

(a)(i)These rules may be called the Delhi Land Reforms Rules, 1954,(ii)They shall come into force at once.(b)In these rules, unless the context otherwise requires-(i)"Act" means the Delhi Land Reforms Act, 1954.(ii)"Form" means a form appended to these rules.(iii)"Section" means a section of the Act.(iv)"Standard acre", as defined in sub-section (20) of Section 3, shall be the equivalent of one ordinary acre of any class of land in any assessment circle, as determined by dividing by 16 the valuation shown in the following table for such class of land in the said assessment circle.(Figures represent value in annas per acre)
Area of Assessment circle Classes of land
Chahi Chahi Nahri Nahri Abi Barani Sailabi
Bangar 16 16 16 - 8 -
Dabar 12 12 8 - 8 -
Kohi 12 - - - 8 8
Khandarat 16 20 20 - 8 -
Khadar 12 - - 16 8 12
Shahdara 12 - - 16 8 12
(c)(1) On the commencement of the Act, the Chief Commissioner shall, with reference to Clause (c) of sub-section (2) of Section 1, publish for general information in the official Gazette a list of the following areas held in the State as on the said date, viz.;(i)areas held and occupied for a public purpose,(ii)areas held and occupied for a work of public utility, and(iii)areas required under the Land Acquisition Act, 1894, or any enactment other than the Land Reforms Act, 1954 for a public purpose and held as such.
(2)While publishing the above list, the Chief Commissioner shall invite objections, if any, to the lists within a period of 30 days.
(3)If any objections are received, he shall after necessary enquiries pass suitable orders and publish final revised lists in the official Gazette as a declaration under Clause (c) of sub-section (2) of Section 1.
(4)If no objections are received, he shall confirm the original lists as a declaration under the said section, in the official Gazette.