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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(xxii) in Delhi Panchayat Raj Act, 1954

(xxii)the transfer by a Panchayati Adalat of summons and other processes to another Panchayati Adalat or any court for service or execution;