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 51] [Entire Act] NCT Delhi - Subsection Section 51(4) in The Delhi Lands Reforms Act, 1954 (4)Nothing in sub-section (1) shall apply to a person, succeeding to an interest in any holding under the provision of section 53.
