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 32] [Entire Act] NCT Delhi - Subsection Section 32(3) in The Delhi Urban Shelter Improvement Board Act, 2010 (3)All rents, fees and other sums of money due to the existing organization of the Government or any local authority shall be deemed to be due to the Board.
