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] [Entire Act] NCT Delhi - Section Section 56 in The Delhi Lands Reforms Act, 1954 56. One suit for partition of several holdings. - One suit may be instituted for the partition of more than one holding provided that all the parties to the suit are jointly interested in each of the holdings.
