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 198] [Entire Act] NCT Delhi - Subsection Section 198(i) in The Delhi Land Reforms Rules, 1954 (i)the contribution of land, funds and other property by members, their valuation and adjustment;
