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 6] [Entire Act] NCT Delhi - Subsection Section 6(b) in The Delhi Lands Reforms Act, 1954 (b)every person who, in accordance with the provisions of [section 36, or section 64A] [Substituted by Act 38 of 1965, section 2 for "Section 36" ], becomes a lessee of land comprised in the tenure of a Bhumidhar referred to in that section;
