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 1] [Entire Act] NCT Delhi - Section Section 68 in The Delhi Land Revenue Act, 1954 68. Appeal against order admitting an appeal. - No appeal shall lie against an order admitting an appeal on the grounds specified in Section 5 of the Indian Limitation and appeal on the grounds specified in Section 5 of the Indian Limitation Act, 1908.
