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 62] [Section 1] [Entire Act] NCT Delhi - Subsection Section 1(2) in The Delhi Land Reforms Rules, 1954 (2)While publishing the above list, the Chief Commissioner shall invite objections, if any, to the lists within a period of 30 days.
