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] [Entire Act] NCT Delhi - Section Section 28 in Delhi Panchayat Raj Act, 1954 28. Right of individual members. - A member of a Gaon Panchayat may, at any meeting, move any resolution and put any question to the Pradhan or Up-Pradhan on matter connected with the administration of the Gaon Panchayat in the manner prescribed.
