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The Delhi Land Holdings (Ceiling) Act, 1960
[Act No. 24 of 1960]
[26th August, 1960.]
Contents
Sections
Particulars
Title
Delhi Land Holdings (Ceiling) Act, 1960
Chapter I
Preliminary
1.
Short title, extent and commencement
2.
Definitions
Chapter II
Ceiling on Holdings and Vesting and Allotment of Excess Land
3.
Ceiling on holding
4.
Submission of returns
5.
Collection of information through other agency
6.
Procedure for determination of excess land
7.
Selection of excess land in cases of certain transfers
7A.
Abatement of certain suits
8.
Excess land to vest in Government
9.
Publication of the final list and consequences thereof
10.
Compensation
11.
Manner of payment of amount
12.
Limit of future acquisition of land
13.
Excess land not to be surrendered in certain cases
14.
Power of Deputy Commissioner to take possession of excess land
15.
Reservation of land for certain purposes
16.
Allotment of excess land
Chapter III
Miscellaneous
17.
Act to override contract and other laws.
18.
Mode of recovery of any amount due under the Act
19.
Appeal
20.
Revision
21.
Power of officers while holding inquiries, etc., under the Act
22.
Entry upon land for purposes of survey, etc
23.
Offences and penalties
24.
Finality of orders and bar of jurisdiction
25.
Protection of action taken under the Act
26.
[Omitted.]
27.
Power to make rules
28.
[Repealed.]
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