Section 3(25) in The Delhi Lands Reforms Act, 1954
(25)Words and expressions, land revenue, [***] [The words "Revenue Assistant" omitted by Act 4 of 1959, section 3 (w.r.e.f. 20-7-1954)] and Tahsildar, not defined in this Act and used in the U.P Land Revenue Act, 1901, or the Punjab Revenue Act, 1887, shall have the meaning assigned to them in those Acts, as the case may be.
