Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

NCT Delhi - Subsection

Section 68(2) in Delhi Panchayat Raj Act, 1954

(2)A Panchayati Adalat may, for sufficient reasons to be recorded, on application made within one month of the date of the decree or order or knowledge thereof in case personal service of summons has not been affected, restore any [suit, criminal case or proceeding] [substituted by Central Act 9 of 1959.] which has been dismissed in default or in which a decree or order has been passed ex-parte.