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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(2) in Delhi Panchayat Raj Act, 1954

(2)The parties to criminal cases shall appear personally before the Panchayati Adalat:Provided that -
(a)the Panchayati Adalat may in any case dispense with the personal attendance of the accused and permit him to appear by his agent duly authorised in writing.
(b)the Panchayati Adalat may be its discretion at any state of the proceeding direct the personal attendance of the accused.