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 141] [Entire Act] NCT Delhi - Subsection Section 141(3) in The Delhi Land Reforms Rules, 1954 (3)If the area attached is released from management within one month from the date of the order of attachment no charge shall be levied.
