Section 1 — Short title, extent and commencement.

(1) This Act may be called the Delhi and Ajmer-Merwara Land Development Act, 1948. (2) It extends to the 1 [States] of Delhi and 2 [Ajmer]. (3) It shall come into force in each of the said 1 [States] on such date 3 as the Chief Commissioner of that 4 [State] may, by notification in the Official Gazette, appoint in this behalf.

All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.