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 1] [Entire Act] NCT Delhi - Section Section 143 in The Delhi Land Reforms Rules, 1954 143. Lease under Section 146. - Lease under Section 146 shall not be proposed by the Deputy Commissioner until the arrears due are offered to be paid up by the proposed lessee.
