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 110 in The Delhi Land Reforms Rules, 1954 110. Order of processes. - Process under Section 137 is not required by law to precede process under Section 139 (attachment of immovable property) but ordinarily a writ in L.R. Form 27 should issue before any other process is resorted to.
