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 95] [Section 16] [Entire Act] Union of India - Subsection Section 16(d) in The Code of Civil Procedure, 1908 (d)for the determination of any other right to or interest in immovable property,
