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 3] [Entire Act] NCT Delhi - Subsection Section 3(7) in The Delhi Land Revenue Act, 1954 (7)"Revenue-free", when applied to land means land whereof the revenue has either wholly or in part been released, compounded for, redeemed or assigned;
