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] [Section 19] [Entire Act] NCT Delhi - Subsection Section 19(u) in Delhi Panchayat Raj Act, 1954 (u)the doing of anything the expenditure on which is declared by the Chief Commissioner or by the prescribed authority with the sanction of the Chief Commissioner to be an appropriate charge on the Gaon Sabha Area Fund.
