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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(3)(f) in The Delhi Lands Reforms Act, 1954

(f)notwithstanding anything contained in clause (b) of sub- section (2) of section 1, the provisions of section 84, 85 86A and 87 and any other provision of this Act. Relating to ejectment of persons shall apply in relation to land vested in the Central Government under clause (a) subject to the modification that references therein to Gaon Sabha and Gaon Panchayat shall be construed as references to the Central Government. [Inserted by Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)]