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 3] [Entire Act] NCT Delhi - Section Section 24 in The Delhi Land Revenue Act, 1954 24. Powers to prescribe fees for mutation. (1) The Chief Commissioner may prescribe proper fees for mutations in the register.Provided that no fee for a single mutation shall exceed rupees five.(2)Such fees shall be levied from the person in whose favour the mutation is made.
