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] [Entire Act] NCT Delhi - Section Section 18 in The Delhi Land Holdings (Ceiling) Act, 1960 18. Mode of recovery of any amount due under the Act.- Any sum payable to the Government under the provisions of this Act may be recovered in the same manner as an arrear of land revenue.
