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 4] [Entire Act] NCT Delhi - Subsection Section 4(1) in The Delhi Lands Reforms Act, 1954 (1)There shall be, for the purpose of this Act, only one class of tenure- holder, that is to say, Bhumidar and one class of sub tenure, that is to say, Asami
