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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

NCT Delhi - Subsection

Section 161(1)(b) in The Delhi Lands Reforms Act, 1954

(b)circumstances have so arisen that a Gaon Sabha or a Gaon Panchayat is rendered unable or may be rendered unable to discharge the duties or perform the functions imposed or assigned by or under this Act, or