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[Cites 0, Cited by 0] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(2) in Delhi Panchayat Raj Act, 1954

(2)[ Notwithstanding anything contained in the Code of Criminal Procedure, 1898, every criminal case instituted under this Act shall be instituted before the Sarpanch of the Circle Panchayat of the circle in which the offence is committed.] [Added by Central Act 9 of 1959.]