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 5] [Entire Act] NCT Delhi - Section Section 105 in The Delhi Land Reforms Rules, 1954 105. Forms of writs, citations and warrants. - Writs, citations and warrants shall be in L.R. Forms of 27, 28, 29 respectively. They shall bear the date of issue, and shall be signed by the issuing officer and sealed with the official seal.
