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 14] [Entire Act] NCT Delhi - Subsection Section 14(5) in The Delhi Lands Reforms Act, 1954 (5)In the case of default in the payment on the date fixed of any instalment under sun- section (4), the amount shall be recovered as arrear of land revenue.
