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 8] [Entire Act] NCT Delhi - Section Section 65 in The Delhi Land Revenue Act, 1954 65. First appeal. - Unless an order is expressly made final by this Act, an appeal shall lie to the Court authorised under Section 6f4 to hear the same from every original order passed in any proceedings held under the provisions of this Act.
