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 30] [Entire Act] NCT Delhi - Section Section 52 in The Delhi Land Reforms Rules, 1954 52. Remission of rent of an Asami (Section 101). - Where a court allows remission of rent an Asami under sub-section (1) of Section 101, consequential remission in land revenue will be granted in proportion to the remission in rent.General
