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 4] [Section 23] [Entire Act] NCT Delhi - Subsection Section 23(1) in The Delhi Land Reforms Rules, 1954 (1)Every document to be attested shall be presented in person, by the executant himself or by his duly authorised agent.
