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 106] [Entire Act] NCT Delhi - Subsection Section 106(2) in The Delhi Lands Reforms Act, 1954 (2)The Land revenue assessed on any village shall be the first charge on all land in the entire village and on the rents, profits or produce thereof.
