Chapter I

Preliminary

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 date3 as the Chief Commissioner of that 4[State] may, by notification in the Official Gazette, appoint in this behalf.