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 20] [Entire Act] NCT Delhi - Subsection Section 20(a) in The Delhi and Ajmer Merwara Land Development Act, 1948 (a)"date of taking possession" means the date on which temporary possession of the land is taken on behalf of the Government under section 21;
