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 48] [Entire Act] NCT Delhi - Subsection Section 48(3) in The Delhi Lands Reforms Act, 1954 (3)Every will made under provisions of sub-section (1) shall, notwithstanding anything contained any law, custom or usage, be in writing and attested by two persons.
