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NCT Delhi - Section

Section 162 in The Delhi Land Reforms Rules, 1954

162. Election of an Up-Pradhan (Section 152).

- The Deputy Commissioner shall, with the approval of the Chief Commissioner, fix a date on which the members of Gaon Panchayat, under the chairmanship of the Pradhan shall elect an Up-pradhan from amongst themselves, for each Gaon Panchayat. The Pradhan shall communicate the result to the Deputy Commissioner.