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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

NCT Delhi - Subsection

Section 88(2)(b) in Delhi Panchayat Raj Act, 1954

(b)the funds and other property, if any, vested in the Gaon Sabha or Circle Panchayat shall be disposed of in such manner as the Chief Commissioner may direct; and