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 10 in The Delhi Development (Betterment Charge Arbitration Rules, 1961 10. Adjournment after objections for further hearing. - After the day fixed for the filing of the objections the arbitrators shall adjourn the proceedings to a subsequent day for further hearing.
