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 66] [Entire Act] NCT Delhi - Subsection Section 66(2) in The Delhi Land Reforms Rules, 1954 (2)In cases where amins are appointed for collection of revenue payment shall ordinarily be made to the amin within whose jurisdiction the holding on account of which payment is made, is situate.
