Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(2) in The Delhi Lands Reforms Act, 1954

(2)The rules framed under sub-section (1) shall prescribe the circumstances in which compensation may be awarded to a co-tenure holder in lieu of his share of holding and for the admission by the Gaon Sabha of such co-tenure-holder to land under provision of section 73.