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NCT Delhi - Section

Section 7 in Delhi Panchayat Raj Act, 1954

7. Pradhan and Up-Pradhan of a Gaon Panchayat to be the Pradhan and Up- Pradhan of the Gaon Sabha.

- The Pradhan or Up-Pradhan of a Gaon Panchayat elected under Section 151 or 152 of the Delhi Land Reforms At; 1954, respectively, shall be the Pradhan or Up-Pradhan of the Gaon Sabha concerned.