Section 150(3) in The Delhi Lands Reforms Act, 1954
(3)[ If the whole of a Gaon Sabha area ceases to be included in rural areas as defined in the Delhi Municipal Corporation Act, 1957, by virtue of a notification under section 507 of that Act, the Gaon Sabha constituted for that area shall thereupon stand dissolved and on such dissolution, [Ins. bu Act 38 of 1965, section 23 ](a)all properties, movable and immovable, and all interests of whatsoever nature and kind therein , including moneys held in Gaon Sabha Area Fund, vested in the Gaon Sabha immediately before such dissolution, shall , with all rights of whatsoever description, used , enjoyed or possessed by Gaon Sabha, vest in the central Government. [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)](b)all duties, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Gaon Sabha before such dissolution shall be deemed to have been incurred, entered into or engaged to be done with or for the central Government; [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)](c)all rates, taxes, fees, rents and other charges due to the Gaon Sabha immediately before such dissolution shall be deemed to be due to the Central Government; [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)](d)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Gaon Sabha may be continued or instituted by or against the Union of India; [Ins. bu Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)](e)the provisions of this Act shall apply in relation to lands in such Gaon Sabha area, not being lands vested in the Central Government under clause (a), subject to the codification that references therein to Gaon Sabha and Gaon Panchayat shall be construed as references to the Central Government; [Inserted by Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)](f)notwithstanding anything contained in clause (b) of sub- section (2) of section 1, the provisions of section 84, 85 86A and 87 and any other provision of this Act. Relating to ejectment of persons shall apply in relation to land vested in the Central Government under clause (a) subject to the modification that references therein to Gaon Sabha and Gaon Panchayat shall be construed as references to the Central Government. [Inserted by Act 38 of 1965, section 23 (w.r.e.f 7-4-1958)]
