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NCT Delhi - Section

Section 164 in The Delhi Land Reforms Rules, 1954

164. Term of Panchayat and term of members thereof and the mode of filing up vacancies.

- The term of a Gaon Panchayat, the term of office of its members, Pradhan, Up-pradhan or Secretary as also the mode of filling up vacancies in the event of the retirement, death, disqualification, resignation or removal of any of them, shall be governed by provisions contained in Appendix VII.