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NCT Delhi - Section

Section 166 in The Delhi Land Reforms Rules, 1954

166. Conduct of business in the absence of Pradhan or Up-pradhan.

- In the absence of the Pradhan of the Gaon Panchayat, the Up-Pradhan, or in the absence of both a member of the Panchayat shall subject to the conditions and in the manner provided in Appendix VII perform the duties of the Pradhan.