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 1] [Entire Act] NCT Delhi - Section Section 81 in Delhi Panchayat Raj Act, 1954 81. Issue of warrant. - If a Panchayati Adalat is satisfied that a witness is evading the service of summons, it may issue a bailable warrant against him for a sum not exceeding twenty-five rupees.
