Legal Document View

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
[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(3)(b) in The Delhi Lands Reforms Act, 1954

(b)in any other case, on the first day of the fasli year next following the date of such calculation.] [Substituted by Act 4 of 1959, section 5 for "not exceeding two as the Chief Commissioner may determine, commencing from the fasli year next following the commencement of thic Act" ]