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[Cites 0, Cited by 0] [Section 160] [Entire Act]

NCT Delhi - Subsection

Section 160(1) in The Delhi Lands Reforms Act, 1954

(1)Notwithstanding anything contained in any law for the time being in force, the Chief Commissioner may issue such orders and directions to the Gaon Sabha or the Gaon Panchayat as may appear to be necessary for this Act.