Legal Document View

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
[Cites 0, Cited by 0] [Section 47A(2)] [Section 47A] [Entire Act]

NCT Delhi - Subsection

Section 47A(2)(c) in The Delhi Land Reforms Rules, 1954

(c)Memo records of the bids at the auction shall be prepared and duly signed by each bidder.