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[Cites 0, Cited by 2] [Section 1(2)] [Section 1] [Entire Act]

NCT Delhi - Subsection

Section 1(2)(c) in The Delhi Lands Reforms Act, 1954

(c)areas held and occupied for public purpose or a work of public utility and declared as such by the Chief Commissioner or acquired under the Land Acquisition Act. 1894, or any other enactment other than this Act, relating to acquisition of land for a public purpose.