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 3] [Entire Act] NCT Delhi - Subsection Section 3(1) in The Delhi Land Revenue Act, 1954 (1)"Chief Commissioner" means the Chief Commissioner of the [Union territory of Delhi] [Substituted by A.O. (No. 5.) 1957 for the words "State of Delhi"] [*] [Now National Capital Territory of Delhi]
