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 60 in The Delhi Lands Reforms Act, 1954 60. Sale in default of purchase under Section 59. - If no shareholder offers to buy at or above the price ascertained under section 58, the Court shall order the sale of the same to the share- holder who offers to pay the highest price.
