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

NCT Delhi - Subsection

Section 1(2)(b) in Delhi Panchayat Raj Act, 1954

(b)such other areas thereof as are held and occupied for a public purpose or a work of public utility and declared as such under Section 1 of the Delhi Land Reforms Act, 1954, by the Chief Commissioner, or acquired under the Land Acquisition Act, 1894, or any other enactment relating to acquisition of land for a public purpose.