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 15] [Entire Act] NCT Delhi - Section Section 151 in The Delhi Land Reforms Rules, 1954 151. Mutation of sale under Section 140. - When land is sold under Section 140 the Deputy Commissioner shall issue orders for the necessary mutation of names to be made in the registers. No fees shall be levied in respect of any such mutation.
