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 67] [Entire Act] NCT Delhi - Subsection Section 67(2) in The Delhi Land Revenue Act, 1954 (2)No appeal or second appeal to the Chief Commissioner shall be brought after the expiration of 60 days from the date of the order complained of.
