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[Cites 0, Cited by 0] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(1) in Delhi Panchayat Raj Act, 1954

(1)Subject to any rule made in this behalf a Gaon Panchayat may, either before or after the institution of any case, compound an offence against this Act or any rule or bye-law made thereunder on payment's of such sum in cash to the Gaon Sabha as may be prescribed.