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 148 in The Delhi Land Reforms Rules, 1954 148. Valuation for sale. - In proposing sale under Section 140 or 141 the Deputy Commissioner shall state amount of the annual demand and the estimated value of the property which shall be determined in accordance with the principles laid down in Rule 39.
