(2)It extends to the whole of the Union territory of Delhi, but shall not apply to -(a)[the areas which are or may before the first day of November, 1956 be] [Substituted by Delhi Act 16 of 1956, section 2 for "the areas which"] [***] [The "word are" omitted by act 4 of 1959, sec 2 (w.e.f. 12-3-1959)] included in a Municipality or a Notified Area under the provisions of the Punjab Municipal Act, 1911, or a Cantonment under the provisions of the Cantonments Act, 1924,(b)[areas] [Substituted by Act 4 of 1959, section 2 for "areas controlled notified held occupied or owned by the Delhi Improvement Trust or" (w.r.e.f. 20-7-1954)] included in any estate owned by the Central Government or any local authority, and(c)areas held and occupied for public purpose or a work of public utility and declared as such by the Chief Commissioner or acquired under the Land Acquisition Act. 1894, or any other enactment other than this Act, relating to acquisition of land for a public purpose.
