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 3] [Entire Act] NCT Delhi - Subsection Section 3(17) in The Delhi Lands Reforms Act, 1954 (17)"Proprietor" means as respects an estate a person owing, whether in trust or for his own benefit the estate and includes the heirs and successors in interest of proprietor;
