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 100 in The Delhi Land Reforms Rules, 1954 100. Pradhan to be the custodian of collections. - The money collected shall remain in the custody of the Pradhan of the Gaon Panchayat. The Pradhan shall not ordinarily have a larger sum of money in his hands at one time than Rs. 500.
