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 14] [Entire Act] NCT Delhi - Section Section 87 in The Delhi Land Reforms Rules, 1954 87. The maximum amount which a [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] can keep in his possession. - The bailiff shall not keep in his possession at one time an amount exceeding Rs. 1,500.
