The Schedule
[See Section 3]
| Name of enactment |
Provisions vesting powers in the Administrator |
Officer or authority who may also exercise the powers |
| (1) |
(2) |
| 1. The Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887), as in force in Delhi. |
Sections 13 and 16 |
Chief Secretary. |
| 2. The United Provinces Land Revenue, Act, 1901 (United Provinces Act 3 of 1901), as in force in Delhi. |
Sections 210 and 219 |
Chief Secretary. |
| 3. The Bengal Finance (Sales Tax) Act, 1941 (Bengal Act 6 of 1941), as in force in Delhi. |
Section 20(3) |
District Judge. |
| 4. The Delhi Land Revenue Act, 1954 (Delhi Act 12 of 1954). |
Sections 64, 66 and 72 |
Chief Secretary. |
| 5. The Slum Areas (Improvement and Clearance) Act, 1956 (96 of 1956). |
Section 20 |
Chief Secretary. |
|
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