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NCT Delhi - Section

Section 149 in The Delhi Lands Reforms Act, 1954

149. Power to made rules.

- The Chief Commissioner may make [rules] [For the Delhi Reforms Rules, 1954, see Notification No. F. 3 (16)/54 GA and R dated the 11th November, 1954; Delhi State Gazette, Pt. V, dated 20th January, 1955, p.27] for the purpose of carrying into effect the provisions of this Chapter.