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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(3)(b) in The Delhi Lands Reforms Act, 1954

(b)all duties, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Gaon Sabha before such dissolution shall be deemed to have been incurred, entered into or engaged to be done with or for the central Government; [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)]