Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 51] [Entire Act] NCT Delhi - Subsection Section 51(1) in Delhi Police Act, 1978 (1)Any person aggrieved by an order made under Section 46, Section 47 or Section 48 may appeal to the Administrator within thirty days from the date of the service of such order on him.
