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 133] [Entire Act] NCT Delhi - Subsection Section 133(ii) in The Delhi Land Reforms Rules, 1954 (ii)The sums so levied shall be sent to the Reserve Bank of India to be credited to the funds of the local authority by which the pound is maintained or made over to the pound-keeper concerned.
