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 177] [Entire Act] NCT Delhi - Subsection Section 177(2) in The Delhi Land Reforms Rules, 1954 (2)If the Registrar refuses to register the farm, he shall communicate the fact with reasons to the applicants and shall send a copy of his order to the Deputy Commissioner for information.
