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 22] [Entire Act] NCT Delhi - Subsection Section 22(d) in The Delhi and Ajmer Merwara Land Development Act, 1948 (d)by a combination of the methods aforesaid: Provided that the total period for which the land is retained or settled under this section shall not exceed ten years.
