1. Short title, extent and commencement.-

(1) This Act may be called the Resettlement of Displaced Persons (Land Acquisition) Act, 1948.

(2) It extends to the 1*** 2[territories which immediately before the 1st November, 1956 were comprised in the States of Delhi and Ajmer].

1. The words "Chief Commissioners" omitted by A.O. 1950.

2. Subs. by A.O. (No. 3), 1956, for "States of Delhi and Ajmer".

3. Subs. by A.O. 1950, for "Provincial".