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 3] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(2) in The Delhi Land Reforms Rules, 1954 (2)The notification shall be in the form prescribed for proclamation in L.R. Form 1, or with suitable modifications so that a single notification may cover the whole State.
