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 16] [Entire Act] NCT Delhi - Section Section 145 in The Delhi Land Reforms Rules, 1954 145. Mutation under the lease. - Where a lease is made under Section 146 the Deputy Commissioner shall issue orders for the necessary mutation of names to be made in the registers. No fees shall be levied in respect of any such mutation.
