Section 45(2) in The Delhi Lands Reforms Act, 1954
(2)[] [Inserted by Act 4 of 1959, section 13 (w.r.e.f. 20-7-1954)] Nothing in sub- section (1) shall apply to any transfer which has been exempted by the Chief Commissioner [under the proviso to sub- section (I) of section 33.] [Substituted by Act 38 of 1965, section 8 "from the operation of clause (b) of section 33" ]
