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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2) in Delhi Panchayat Raj Act, 1954

(2)All sums realised by way of [court fee or fine in any suit, criminal case or proceeding] disposed or by a Panchayati Adalat shall be handed over by the Chief Commissioner to the Gaon Sabha situated within the jurisdiction of the Panchayati Adalat in equal proportion.