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] [Section 56(2)] [Section 56] [Entire Act] NCT Delhi - Subsection Section 56(2)(h) in The Delhi Development Authority Act, 1957 (h)the fee to be paid on an application for permission under subsection (1) of section 13 and the factors and circumstances to be taken into consideration in determining such fee;