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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(2)(a) in Delhi Panchayat Raj Act, 1954

(a)the Panchayati Adalat may in any case dispense with the personal attendance of the accused and permit him to appear by his agent duly authorised in writing.