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 146] [Entire Act] NCT Delhi - Subsection Section 146(2) in The Delhi Lands Reforms Act, 1954 (2)Nothing in this section shall affect the liability of any tenure holders who may be liable under this Act for the payment of the arrear of land revenue.
