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 0] [Section 74] [Entire Act] NCT Delhi - Subsection Section 74(2) in Delhi Panchayat Raj Act, 1954 (2)If the application be not made within the time allowed, the amount of such bond shall be forefeited and may be recoverable by the Panchayati Adalat as if it were a fine imposed by itself.
