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] [Section 66] [Entire Act] NCT Delhi - Subsection Section 66(3) in The Delhi Land Reforms Rules, 1954 (3)Payment shall not be made to peons entrusted with the services of any writ of demand or with the execution of a warrant of arrest.
