The Schedule

[See Section 3]

Name of enactment	Provisions vesting powers in the Administrator	Officer or authority who may also exercise the powers
(1)		(2)
1. The Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887), as in force in Delhi.	Sections 13 and 16	Chief Secretary.
2. The United Provinces Land Revenue, Act, 1901 (United Provinces Act 3 of 1901), as in force in Delhi.	Sections 210 and 219	Chief Secretary.
3. The Bengal Finance (Sales Tax) Act, 1941 (Bengal Act 6 of 1941), as in force in Delhi.	Section 20(3)	District Judge.
4. The Delhi Land Revenue Act, 1954 (Delhi Act 12 of 1954).	Sections 64, 66 and 72	Chief Secretary.
5. The Slum Areas (Improvement and Clearance) Act, 1956 (96 of 1956).	Section 20	Chief Secretary.