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] [Entire Act] NCT Delhi - Section Section 121 in The Delhi Land Reforms Rules, 1954 121. By whom to be issued (Section 139). - Process under Section 139 (attachment and sale of movable property) may be issued only by, or under the orders, of the Deputy Commissioner or the Revenue Assistant.
