Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

NCT Delhi - Subsection

Section 65(1) in Delhi Panchayat Raj Act, 1954

(1)Where a [suit, criminal case or proceeding] [substituted by Central Act 9 of 1959.] is instituted orally, the Sarpanch, Naib Sarpanch or panch receiving the application shall record without delay the prescribed particulars and the signature or thumb-impression of the applicant shall be taken thereon.