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(iii) in The Delhi Land Revenue Act, 1954 (iii)A substantial error or defect in the procedure as laid down in this Act or prescribed there under, which may possibly have produced error or defect in the decision of the case upon the merits.
