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NCT Delhi - Section

Section 77 in Delhi Panchayat Raj Act, 1954

77. Issue of summons to witnesses.

- A Panchayati Adalat may, if it considers the evidence of, or the production of a document by, any person necessary in a suit, criminal case or proceeding, issue and cause to be served in the prescribed manner a summons on such person to compel his attendance or to produce or cause the production of such document, and such person shall be bound to comply with the direction contained in the summons.