Section 2(1) in The Delhi Land Reforms Rules, 1954
(1)On the commencement of the Act, the Deputy Commissioner shall publish a notification in the official Gazette declaring that all rights of an individual proprietor or proprietors pertaining to waste lands, grazing or collection of forest produce from forest or fish from fisheries or pertaining to lands of common utility such as customary common pasture lands, etc. referred to in sub-section (1) of Section 7, in the State, shall terminate with effect from the commencement of the Act and vest in the Gaon Sabha of each Gaon Sabha area or in the person or authority appointed by the Chief Commissioner under Section 161 of the Act, free form all incumberances.
