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 1] [Entire Act] NCT Delhi - Section Section 8 in The Delhi Land Revenue Act, 1954 8. Tahsildars and Naib-Tahsildars. - The Chief Commissioner may appoint as many person as he thinks fit to be Tahsildars and Naib-Tahsildars.
