Section 150(1) in The Delhi Lands Reforms Act, 1954
(1)The Chief commissioner may by notification in the official Gazette divide the entire area of the State into Gaon Sabha areas each comprising one or more contiguous revenue villages for the purposes of this Act and may by notification alter the boundaries of any area so notified:[Provided that such areas shall not include any area to which the Delhi Panchayat Raj Act, 1954, does not extend.] [Substituted by Act 4 of 1959, section 15 for proviso (w.e.f. 12-3-1959)]
