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 0] [Entire Act] NCT Delhi - Section Section 109 in The Delhi Land Reforms Rules, 1954 109. Process under Section 137 to be issued by Tehsildar. - Process under Section 137 (writ of demand or citation to appear) shall be issued by the Tehsildar or by order of the Deputy Commissioner or the Revenue Assistant.
