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 41] [Entire Act] NCT Delhi - Subsection Section 41(ii) in The Delhi Land Reforms Rules, 1954 (ii)in the case of an Asami other than an Asami mentioned in Clause (i) shall be served personally on the land holder or sent to him by registered post, acknowledgement due.
