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 42] [Entire Act] NCT Delhi - Subsection Section 42(5) in The Delhi Land Reforms Rules, 1954 (5)If the patwari reports that possession has not been given up the Tehsildar shall reject the application and inform the Asami and the Pradhan or the landholder accordingly.
