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(2)] [Section 28] [Entire Act] NCT Delhi - Subsection Section 28(2)(a) in The Delhi Land Revenue Act, 1954 (a)In the first case, shall ascertain by summary inquiry who is the person best entitled to the property, and shall put such person in possession; and