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 47A(2)] [Section 47A] [Entire Act]

NCT Delhi - Subsection

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

(e)The highest bidder shall have to deposit ¼th of the bid amount to the spot.