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 167] [Entire Act] NCT Delhi - Subsection Section 167(3) in The Delhi Land Reforms Rules, 1954 (3)Any order passed by the Gaon Panchayat relating to setting and management of land under sub-rule (1) shall be deemed to be an order passed by the Gaon Sabha.
