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 83] [Entire Act] NCT Delhi - Subsection Section 83(2) in Delhi Panchayat Raj Act, 1954 (2)If a Panchayati Adalat finds any difficulty in executing a decree, it may forward the decree to the Senior Sub-Judge, who shall then execute the decree as if it were a decree passed by him.
