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 45] [Entire Act] NCT Delhi - Subsection Section 45(3) in The Delhi Land Reforms Rules, 1954 (3)The Asami shall pay the rent direct to the guardian of the minor, lunatic or idiot and the guardian shall without delay issue receipt for the payment to the Asami.
