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 1] [Entire Act] NCT Delhi - Section Section 118 in The Delhi Land Reforms Rules, 1954 118. Application of Civil Procedure Code. - If it is necessary to enter a dwelling house for the purpose of making an arrest, the first three provisions to sub-section (1) of Section 55 of the Code of Civil Procedure, 1908, shall be observed.
