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 158] [Entire Act] NCT Delhi - Subsection Section 158(4) in The Delhi Land Reforms Rules, 1954 (4)The Deputy Commissioner is empowered to suspend revenue and rent for a period of 3 months but suspension for a longer period requires the sanction of the Chief Commissioner.
