Section 2(a) in The Delhi Land Holdings (Ceiling) Act, 1960
(a)"appointed day" means the 24th day of January, 1971;[Ins. by Act 15 of 1976, s. 3 (w.e.f. 8-12-1975).](aa)] "ceiling limit", in relation to land, means the limit fixed under section 3;[Clause (a) re-lettered as clause (aa) by s. 3, ibid. (w.e.f. 8-12-1975)]
