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 2] [Entire Act] NCT Delhi - Section Section 41 in The Delhi Lands Reforms Act, 1954 41. Land revenue not affected by exchange. - Nothing in section 40 shall affect the amount of the land revenue assessed on or payable for land so exchanged.
