Section 161A(b) in The Delhi Lands Reforms Act, 1954
(b)no such suit or other proceeding shall be decided on the admission by the Pradhan or any representative of the Gaon Sabha with respect to the right or title of any person to the property in dispute, whether made on his own motion or on the authority of a resolution of the Gaon Panchayat unless such admission has been authorised in writing by the Director of Panchayats. Delhi, or by such other officer as the Chief commissioner may specify in this behalf. [Inserted by Act 38 of 1965, sec 25 (w.e.f. 30-11-1965]
