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 39] [Entire Act] NCT Delhi - Subsection Section 39(3) in The Delhi Land Reforms Rules, 1954 (3)A holding of which the aggregate area does not exceed 8 standard acres shall be offered for sale to all the co-tenure holders, including the applicant.
