Legal Document View

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
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(1)(b) in The Delhi Lands Reforms Act, 1954

(b)Of an ex-proprietary tenant, or of a non occupancy tenant of over twelve years or less, or [of a rent free grantee or a grantee at a favourable rate of rent or] [Inserted by Delhi Act 16 of 1956, section 7]