The Delhi and Ajmer Merwara Land Development Act, 1948

[Act No. 66 of 1948]

[24th September, 1948.]

Contents
Title	The Delhi and Ajmer Merwara Land Development Act, 1948
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Land Development Boards and Land Development Schemes
3.	Constitution of Land Development Boards
4.	Matters for which land development schemes may provide
5.	Inquiry into, and sanctioning of, schemes
6.	Publication of schemes
7.	Power to make regulations
8.	Power to make grant of advance loan
9.	Penalty
10.	Works to be carried out by Government at owner's expense
11.	Contribution by owners of other land benefiting by work
12.	Recovery of contributions
13.	Power to carry out works and recover expenses from owners
14.	Statement and map showing details of work
15.	Repairs and renewals of work
16.	Enhancement of rent on account of improvement effected by work
17.	Rights of entry, etc
18.	Appeals
19.	Power of control
Chapter III	Reclamation of Waste-land
20.	Definitions
21.	Order for taking possession of waste-land
22.	Arrangement for reclamation
23.	Claim for arrears of rent not to be enforced against Government, etc
24.	Termination of possession on completion of reclamation
25.	Compensation for period of possession
26.	Accounts
27.	Recovery of net expenditure incurred by Government
28.	Appeals
29.	Continuance of liability for land revenue rates and cesses
Chapter IV	Control over Forests and Lands not being the Property of Government
30.	Amendment of Act XVI of 1927 in Delhi
31.	Application of Chapter V, Act XVI of 1927 to Ajmer
Chapter V	Supplementary
32.	Power to make rules
33.	Protection of action taken under the Act