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 56] [Entire Act] NCT Delhi - Subsection Section 56(3) in The Delhi Land Reforms Rules, 1954 (3)Where a person is admitted to land as Bhumidhar or acquires Bhumidhari rights after the commencement of the Act in accordance with sub-section (9) of Section 14.
