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 6] [Entire Act] NCT Delhi - Section Section 115 in The Delhi Land Reforms Rules, 1954 115. By whom to be issued (Section 128). - Process under Section 138 (arrest and detention) may be issued by the Deputy Commissioner, the Revenue Assistant or the Tehsildar.
