Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 194 in The Delhi Land Reforms Rules, 1954

194. Decision of objections.

- On the expiry of the period fixed in the proclamation the Deputy Commissioner shall hear and decide objections, if any, and pass final orders for the consolidation of the land, in accordance with the principles laid down in the East Punjab Consolidation of Holdings Act, 1948 as extended to the State of Delhi.