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[Cites 0, Cited by 0] [Section 53F] [Entire Act]

NCT Delhi - Subsection

Section 53F(1) in Delhi Panchayat Raj Act, 1954

(1)If an any criminal case before a Panchayati Adalat the accused is acquitted or discharged and the Panchayati Adalat is of the opinion that the accusation against him was false and either frivolous or vexatious, the Panchayati Adalat may call upon complainant forthwith to show cause why he should not be compensation to the accused.