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 34] [Entire Act] NCT Delhi - Subsection Section 34(2) in The Delhi Land Reforms Rules, 1954 (2)The court shall issue a notice to the co-tenure holders of the holding calling upon them to appear and file objections, if any, on a date to be fixed by it.
