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 10] [Entire Act] NCT Delhi - Section Section 181 in The Delhi Land Reforms Rules, 1954 181. Procedure. - In hearing and deciding objections made under Section 168, the Deputy Commissioner shall follow, so far as may be, the procedure laid down in Appendix VI.
