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 2] [Entire Act] NCT Delhi - Section Section 111 in The Delhi Land Reforms Rules, 1954 111. Fee for the issue of process. - The fee charged for the issue of a writ or a citation to appear shall be 12 annas. This fee shall be added to the arrears of which the writ or citation is issued, and shall be included in the amount specified therein.
