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 4] [Entire Act] NCT Delhi - Section Section 38 in The Delhi Land Reforms Rules, 1954 38. Cases in which sub-section (1) of Section 57 does not apply. - The provisions contained in Rules 33, 34 and 35 shall apply mutatis mutandis to cases in which sub-section (1) of Section 57 does not apply.
