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 127 in The Delhi Land Reforms Rules, 1954 127. The fees to be deposited. - The fees leviable under Rule 125 and 126 shall be paid into the Reserve Bank of India with as little delay as possible.(e)Maintenance and custody of Live-Stock and Other Movable Property Attached
