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] [Entire Act] NCT Delhi - Section Section 197 in The Delhi Land Reforms Rules, 1954 197. Encumbrances attached to the land exchanged. - In cases where any encumbrance is attached to the land to be exchanged, the Deputy Commissioner shall direct that the encumbrance shall attach to the land received in exchange by the tenure-holder responsible for creating the encumbrance.
