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 1] [Entire Act] NCT Delhi - Section Section 116 in The Delhi Land Reforms Rules, 1954 116. Fees to be levied. - The fee levied for a warrant of arrest in L.R. Form 29 shall be Rs. ⅛ -.
