1. Short title, extent and commencement.-

(1) This Act may be called the Delhi Land Holdings (Ceiling) Act, 1960.

(2) It extends to the whole of the Union territory of Delhi, but shall not apply to-

(a) the areas which, immediately before the 1st day of November, 1956, were included in a municipality or in a notified area under the provisions of the Punjab Municipal Act, 1911(Punjab Act 3 of 1911), or in a cantonment under the provisions of the Cantonments Act, 1924 (2 of 1924);

(b) the areas 1[owned and held by the Central Government or any State Government]or any local authority; 2***

3[(bb) the areas owned and held by any corporation owned or controlled by the Central Government;]

4[(c) the areas acquired under any law relating to the acquisition of land for a public purpose;

(d) the areas held and occupied, on the appointed day, for the purpose of a goshala or for the purpose of breeding, or feeding, or both, of horses, and, in either case, declared as such in the prescribed manner by the Chief Commissioner:

Provided that, no declaration under this clause shall be made by the Chief Commissioner in respect of an area held and occupied for the purpose of a goshala unless the goshala has been established for a charitable purpose without any motive for profit and registered as a society under the Societies Registration Act, 1860 (21 of 1860) and the entire income from such area is utilised for the purpose of the goshala:

Provided further that, when any area or any part thereof ceases to be held and occupied for the purpose referred to in this clause any declaration made under this clause, shall cease to have effect either in whole or in part, as the case may be, and the provisions of this Act shall apply to the whole or part of such area accordingly; and

(e) the areas owned and held by any agricultural co-operative land mortgage bank, any State or Central Co-operative Bank or any other bank.

Explanation.-For the purpose of this clause, "bank" means a banking company as defined in section 5 of the Banking Regulation Act, 1949 (10 of 1949) and includes the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and the Agricultural Refinance Corporation established under the Agricultural Refinance Corporation Act, 1963 (10 of 1963)].

(3) It shall come into force on such date as the Chief Commissioner may, by notification in the Official Gazette, appoint.

1. Subs. by Act 15 of 1976, s. 2, for "owned by the Central Government" (w.e.f. 8-12-1975).

2. The word "and" omitted by s. 2, ibid. (w.e.f. 8-12-1975).

3. Ins. by s. 2, ibid. (w.e.f. 8-12-1975).

4. Subs. by s. 2, ibid., for clause (c) (w.e.f. 8-12-1975).

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