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] [Entire Act] NCT Delhi - Section Section 94 in The Delhi Lands Reforms Act, 1954 94. instalments for payment of rent. - In the absence of contract to the contrary the rent shall be payable in two equal instalments on the fifteenth day of November and the fifteenth day of may of the agricultural year in respect of which the rent is due.
