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[Cites 0, Cited by 1] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(1) in Delhi Panchayat Raj Act, 1954

(1)Where any dispute arises as regards the ownership of any property mentioned in Section 35 between a Gaon Sabha and any person, the Gaon Panchayat shall give such person a reasonable opportunity of being heard and then decide whether to treat the said property as the property of the Gaon Sabha.