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 2] [Entire Act] NCT Delhi - Subsection Section 2(19) in Delhi Panchayat Raj Act, 1954 (19)"Senior Sub-Judge" [Additional District Magistrate] and "Revenue Assistant" means respectively the "Senior Sub-Judge", ["Additional District Magistrate"] and " Revenue Assistant" of Delhi;
