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 11] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(3) in The Delhi Land Revenue Act, 1954 (3)In the case of lease permitted under the Delhi Land Reforms Act, 1954, the report shall be made by lessor immediately after the lease has been delivered possession thereunder.
