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 2] [Section 36] [Entire Act] NCT Delhi - Subsection Section 36(2) in Delhi Panchayat Raj Act, 1954 (2)Nothing in this section shall bar any person or the Gaon Sabha from establishing his or its right in any civil or revenue court having jurisdiction.
