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[Cites 0, Cited by 0] [Section 173] [Entire Act]

NCT Delhi - Subsection

Section 173(2) in The Delhi Land Reforms Rules, 1954

(2)For payments from the Gaon Sabha Area Fund for purposes relating to the settling and management of land or any other function specified in the Act or the rules, the Gaon Panchayat shall apply to the Pradhan of the Gaon Panchayat who will order payment.