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] [Section 24] [Entire Act] NCT Delhi - Subsection Section 24(2) in The Delhi Land Revenue Act, 1954 (2)Such fees shall be levied from the person in whose favour the mutation is made.
