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 5] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(1) in The Delhi Land Reforms Rules, 1954 (1)All leases of land made under the Act 5, annual rent of which exceeds Rs. 100, shall be executed by a registered instrument.
