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 2] [Entire Act] NCT Delhi - Subsection Section 2(r) in The Delhi Urban Shelter Improvement Board Act, 2010 (r)"public premises" shall have the same meaning as defined in clause (e) of Section 2 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (40 of 1971);
