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 139] [Entire Act] NCT Delhi - Subsection Section 139(1) in The Delhi Land Reforms Rules, 1954 (1)Process for attachment of a holding under Clause (d) of Section 136 or of lease of a holding under Section 146 may be issued only by the Deputy Commissioner.
