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[Cites 0, Cited by 3] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)Where a case, suit or a proceeding is instituted orally, the Pradhan or the Up-Pradhan receiving the complaint or application shall record without delay the prescribed particulars and take the signature or thumb impression of the complainant or applicant thereon.