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NCT Delhi - Section

Section 61 in Delhi Panchayat Raj Act, 1954

61. Revision.

- In all proceeding referred to in Section 54, the Collector shall have powers of revision either reference made to him or on his own motion; but there shall be no appeal against any order of a Panchayati Adalat notwithstanding any provision in the Delhi Land Revenue Act, 1954, to the contrary.