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 11] [Entire Act] NCT Delhi - Subsection Section 11(2) in Delhi Panchayat Raj Act, 1954 (2)For any meeting of the Gaon Sabha one-fifth of the total number of members shall form the quorum; Provided that no quorum shall be necessary for a meeting adjourned for want of quorum.
