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 45] [Entire Act] NCT Delhi - Subsection Section 45(2) in The Delhi Land Reforms Rules, 1954 (2)If the Gaon Panchayat decides that an Asami should be admitted to the land, if shall fix the rent payable for the land which shall be in accordance with the provisions of Section 88.
