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] [Entire Act] NCT Delhi - Section Section 55 in The Delhi Lands Reforms Act, 1954 55. Holding of a Bhumidar partible. (1)A Bhumidar may sue for partition of his holding.(2)To every such suit the Gaon Sabha concerned shall be made a party.
