Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] NCT Delhi - Subsection Section 88(4) in Delhi Panchayat Raj Act, 1954 (4)Until the body superseded under sub-section (1) is established, the duties, powers and functions of the body so superseded shall be discharged, exercised and performed by such person or authority as the Chief Commissioner may specify.
