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 2] [Entire Act] NCT Delhi - Subsection Section 2(c) in The Delhi Apartment ownership Act, 1986 (c)The multi-storeyed building must have been constructed either on a free hold land or a lease hold land provided the lease for such is for a period of thirty years or more.
