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 29] [Entire Act]

NCT Delhi - Subsection

Section 29(3) in The Delhi Land Reforms Rules, 1954

(3)If, however the Tehsildar finds that the transfer is in contravention of the provisions of [Chapter III-D of the Act] [Added by Notification (F) 3) LRO/66, dated 8.7.1966.] and in all disputed cases he shall refer the case to the Revenue Assistant.