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 37] [Entire Act] NCT Delhi - Subsection Section 37(c) in The Delhi Land Reforms Rules, 1954 (c)make valuation of the holding in accordance with the last available prevailing village rate of rent applicable to each plot in the holding with due regard to the class of soil; and
