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NCT Delhi - Section

Section 53D in Delhi Panchayat Raj Act, 1954

53D. [ Summary disposal of Complaint. [Inserted by Central Act 9 of 1959.]

- A Panchayati Adalat may dismiss any complaint if after examining the complainant and taking such evidence as he may produce, it is satisfied that the complaint is frivolous, vexatious or untrue]