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 28] [Entire Act] NCT Delhi - Subsection Section 28(2) in The Delhi Lands Reforms Act, 1954 (2)No compensation shall be payable to an Asami where the improvement was made without the written [permission] [Substituted by Act 4 of 1959, section 11 for consent] as aforesaid.
