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 2] [Entire Act] NCT Delhi - Section Section 58 in The Delhi Land Reforms Rules, 1954 58. Instalments of land revenue (Section 110). - Land revenue shall be payable in instalments and on dates mentioned village wise in Appendix I.
