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 1] [Entire Act] NCT Delhi - Section Section 180 in The Delhi Land Reforms Rules, 1954 180. Notice of issue. - If after such inquiry as he deems necessary the Deputy Commissioner is satisfied that the conditions mentioned in Section 167 have been fulfilled, he shall issue a notice in L.R. Form 44.
