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 33] [Entire Act] NCT Delhi - Subsection Section 33(2) in The Delhi Urban Shelter Improvement Board Act, 2010 (2)The Government may at the request of the Board acquire, prescribe any immovable property in accordance with the law for the time being in force.
