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 112 in The Delhi Land Reforms Rules, 1954 112. Process servers. - Writs of demand and citations shall be served by the fixed establishment of process servers attached to the Tehsil or by additional process servers, who may temporarily be entertained by the Deputy Commissioner for the purpose.
