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 12] [Entire Act] NCT Delhi - Section Section 54 in The Delhi Land Reforms Rules, 1954 54. Receipt. - For every instalment of rent paid by an Asami to the Gaon Sabha or the land holder, the Asami shall been entitled to get a receipt immediately.
