Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(5) in The Delhi Land Reforms Rules, 1954

(5)the Khasra numbers and area of each plot comprising the holding together with the name of assessment circle and village.The applicant shall also submit with the application as many duplicate copies of the notice in L.R. Form 12 as there are Bhumidhars, Asamis or other transferees to be served.