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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

NCT Delhi - Subsection

Section 161(1)(c) in The Delhi Lands Reforms Act, 1954

(c)it is otherwise expedient or necessary so to do, he may, by notification in the official Gazette, declare that the duties, powers and functions of the Gaon Sabha or the Gaon Panchayat under this Act shall be discharged, exercised and performed by such person or authority of a rank not inferior to that of Deputy Commissioner and for such period and subject to such restrictions as may be specified.