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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(xxvi) in Delhi Panchayat Raj Act, 1954

(xxvi)the allotment by Gaon Panchayats of funds for the performance by Circle Panchayat or Panchayati Adalats for their duties under this Act or any rule or bye-law and the extent to which fees paid to Panchayati Adalats may be appropriated by Gaon Panchayats;