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] [Entire Act] NCT Delhi - Section Section 58 in The Delhi Land Revenue Act, 1954 58. Procedure in cases referred to arbitration. - In all cases of reference to arbitration under Section 57, the provisions of the Arbitration Act, 1940, shall apply so far as they are not inconsistent with anything in this Act.
