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NCT Delhi - Section

Section 53G in Delhi Panchayat Raj Act, 1954

53G. Enquiry into cases forwarded by Magistrates.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, a magistrate may direct an enquiry referred to in Section 202 of that Code to be made by a Panchayati Adalat in a criminal case in which the offence has been committed within the territorial limits of a Circle Panchayat].