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 0] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(c) in The Delhi and Ajmer Merwara Land Development Act, 1948 (c)if such person refuses to take the land for such period or on such terms, by settling it with any other person, or
