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 10] [Entire Act] NCT Delhi - Section Section 49 in The Delhi Land Reforms Rules, 1954 49. Compensation on ejectment under Section 87. - The compensation payable on ejectment under Section 87 of the Act shall be equal to cost of improvement, if any, made upon the land and one year's rent computed to the prevailing village rate of rent with due regard to the class of soil.I. Rent
