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[Cites 0, Cited by 0] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(2) in Delhi Panchayat Raj Act, 1954

(2)[ Where a criminal case is pending is any court against an accused in respect of any offence or where an accused has been tried for any offence, no Panchayati Adalat shall take cognizance of any such offence or on the same facts, of any other offence of which the accused might have been charged or convicted.] [Added by Central Act 9 of 1959.]