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 47] [Entire Act] NCT Delhi - Subsection Section 47(iv) in The Delhi Land Reforms Rules, 1954 (iv)Any person may within six months of the date of the order granting the lease file objection, if any, before the Deputy Commissioner.
