Report No. 250

11. Delhi Restriction of Land Uses Act, Act 12 of 1941

Category: Land Law

Recommendation: Repeal, in consultation with relevant state(s).

The Act regulated in the province of Delhi the use of land for purposes other than agricultural purposes. The Act authorised the Chief Commissioner of Delhi to declare certain areas to be 'controlled'. Previous permission of the Chief Commissioner was required for undertaking construction in such areas.

The office of the Chief Commissioner of Delhi has ceased to exist. Also, the purpose of this Act has been subsumed because restrictions on the use of agricultural land are now imposed under Section 81 of the Delhi Land Reforms Act, 1954. There is no evidence of recent use of this Act. Therefore, the Central Government should repeal this Act after consulting the State Governments.