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[Cites 0, Cited by 0] [Section 86] [Entire Act]

NCT Delhi - Subsection

Section 86(2) in Delhi Panchayat Raj Act, 1954

(2)if the duty is not performed within the period so fixed, the Chief Commissioner may direct such authority as may be specified to perform it and may further direct that the expenses, if any, of performing the duty shall be paid from the Gaon Sabha Area Fund and thereupon the person having custody of the Fund shall pay the amount from such Fund.