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 64] [Entire Act] NCT Delhi - Subsection Section 64(2) in The Delhi Land Revenue Act, 1954 (2)No appeal shall be allowed from a non-judicial order not connected with settlement passed by the Deputy Commissioner.
