Section 1(2)(b) in The Delhi Land Holdings (Ceiling) Act, 1960

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NCT Delhi - Subsection

Section 1(2)(b) in The Delhi Land Holdings (Ceiling) Act, 1960

(b)the areas [Subs. by Act 15 of 1976, s. 2, for "owned by the Central Government" (w.e.f. 8-12-1975).][owned and held by the Central Government or any State Government]or any local authority; [The word "and" omitted by s. 2, ibid. (w.e.f. 8-12-1975).***]

(bb)the areas owned and held by any corporation owned or controlled by the Central Government;[Ins. by s. 2, ibid. (w.e.f. 8-12-1975).]

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NCT Delhi - Subsection

Section 1(2)(b) in The Delhi Land Holdings (Ceiling) Act, 1960