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 10] [Entire Act] NCT Delhi - Subsection Section 10(3) in The Delhi Land Reforms Rules, 1954 (3)The Tehsildar shall personally check the compensation registers once every fortnight and forward a monthly report of the progress of collections and disbursement to the Revenue Assistant.
