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 5] [Entire Act] NCT Delhi - Subsection Section 5(f) in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Guest Houses) Regulations, 2003 (f)'Permission Fee' means the fee payable for permitting the use of land and building for Guest Houses in contravention of the plans.
