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 117] [Entire Act] NCT Delhi - Subsection Section 117(2) in The Delhi Land Reforms Rules, 1954 (2)Under Article 182 the arms, clothes, equipment and accouterments of such persons and animals used by them in the discharge of their duly, are similarly exempted from attachment.