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[Cites 0, Cited by 0] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(1) in Delhi Panchayat Raj Act, 1954

(1)If any panch appointed to a bench constituted under Section 50 for the trial of a [suit, criminal case or proceeding] is absent at any hearing, the remaining panches may, notwithstanding anything contained in this Act, try the suit or proceeding, provided, however, that at least three panches, including the chairman, are present.