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NCT Delhi - Section

Section 161 in The Delhi Land Reforms Rules, 1954

161. Election of Gaon Panchayat and Pradhan (Section 151).

(1)The Chief Commissioner shall notify in the Official Gazette the number of panches fixed by him to constitute the Gaon Panchayat of each Gaon Sabha area under Section 151.
(2)The election of the members of the Gaon Panchayat and of the Pradhan thereof for each Gaon Sabha area, shall take place in accordance with the provisions contained in Appendix VII.