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 66] [Entire Act] NCT Delhi - Subsection Section 66(1) in The Delhi Land Reforms Rules, 1954 (1)Subject to the provisions of sub-rule (2), payment of revenue will ordinarily be made at the Reserve Bank of India through the office of the Tehsildar.
