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 1] [Entire Act] NCT Delhi - Section Section 32 in The Delhi Lands Reforms Act, 1954 32. Interest of an Asami not transferable. - The interest of an Asami shall not be transferable except as expressly permitted by this Act.
