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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(xxiii) in Delhi Panchayat Raj Act, 1954

(xxiii)the fees to be levied by Panchayati Adalats for institution of suits, for issue of processes for obtaining copies of documents and other matters;