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[Cites 0, Cited by 0] [Section 169] [Entire Act]

NCT Delhi - Subsection

Section 169(2) in The Delhi Land Reforms Rules, 1954

(2)The Gaon Panchayat shall report all cases of injury to or interference with the property as aforesaid to the Deputy Commissioner requesting him to get the encroachment removed or damage repaired or take such other action as may be necessary.