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 46] [Entire Act] NCT Delhi - Subsection Section 46(2) in The Delhi Land Reforms Rules, 1954 (2)The Revenue Assistant shall, on the date fixed in the proclamation and after personal service, if required, has been effected, proceed to make such enquiry as he deems necessary.
