Section 108(1) in The Delhi Land Reforms Rules, 1954
(1)A single writ of demand, or a single writ for attachment and sale of movable property, may be issued against anyone, or against some or all of a number of defaulters who are jointly responsible for the payment of the arrears; but a citation to appear or a warrant of arrest must be issued separately in respect of each defaulter required to attend or to be arrested.
