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 204] [Entire Act] NCT Delhi - Subsection Section 204(3) in The Delhi Land Reforms Rules, 1954 (3)Revenue Assistant shall then satisfy himself that the lists are accurate and he shall see that no entry in list (ii) (iii) above is included in list (1) Any overlappings should be removed.