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 20] [Entire Act] NCT Delhi - Subsection Section 20(2) in The Delhi Development (Betterment Charge Arbitration Rules, 1961 (2)Any objector may, on application and payment of the fees as are prescribed by sub-rule (3) obtain a copy of the award from the Authority.
