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 2] [Entire Act] NCT Delhi - Section Section 32 in Delhi Panchayat Raj Act, 1954 32. Delegation. - All the duties, powers and function of the Gaon Sabha, except those specified under Section 11, 12, and 15 shall be exercised, performed or discharged by the Gaon Panchayat and not otherwise.
