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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1) in Delhi Panchayat Raj Act, 1954

(1)The Chief Commissioner may, at any time, by notification in the official Gazette, either on his own motion or on the application of a Gaon Sabha include any area in or exclude any area from a Gaon Sabha Area established under Section 150 of the Delhi Land Reforms Act, 1954, and make such incidental and consequential orders as may be necessary for effecting the charge.